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State of Andhra Pradesh - Section

Section 20 in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018

20. Disposal of land or building.

- Subject to the relevant provisions of any law relating to the acquisition or disposal of immovable property and also subject to the sale proceeds being credited to the account as may be specified by the State Government, land or building shall be disposed of by tender or by public auction.