Section 15 in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976
15. Estates Officer to receive sale amounts or market value and to execute sale deeds.
- The Estates Officer shall be the authority competent to execute the sale deed in the form in Schedule "F" on behalf of the Governor of Andhra Pradesh in favour of the successful bidder or assignee, as the case may be, after the receipt of the confirmation of sale or assignment orders and after receiving the sale amount or market value in full.
