Section 7 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987
7.
The Executive Officer or the Chairman of the Board of trustees shall invite sealed tenders for the purchase price of the property specifying the particulars prescribed in Rule 2. Fifteen days notice prior to the date of sale shall be given for submitting the sealed tenders and such tender shall be opened after the completion of the auction. The highest price offered in the tenders or auction, as the case may be, shall be taken into consideration for the purpose of finalising the highest bid obtained in the tender-cum-public auction. The up-set price at the auction shall be fixed taking into consideration the value as per the basic value register or the valuation certificate given by the Mandal Revenue Officer.
