Section 8(1) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967
(1)In every case of transfer falling under Rules 2 and 3, the municipal council shall publish a notice of the proposed transfer giving full particulars of the property to be transferred, the name of the proposed transferee and the considerations for the transfer(a)in the District Gazette, if the consideration for the transfer exceeds Rs. 1,000;(b)by affixture in a conspicuous position(i)at the offices of the municipal council, the Collector of the district and the Revenue Divisional Officer;(ii)at the taluk office.(iii)at the village chavadi of the village in which the property is situated; and(iv)on the property to be transferred.
