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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(iii) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987

(iii)by affixture on the notice board of the Municipal Office of the Gram Panchayat Office and in some other public places in the village in which the math or religious or charitable institution or endowment concerned is situate;