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

State of Andhra Pradesh - Subsection

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

(iv)by publication in the daily newspaper in the language of the locality where the math or charitable or religious institution or endowment concerned and village in or villages in which the property concerned is situate and such publication shall be deemed to be sufficient intimation to persons having interest: