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

State of Andhra Pradesh - Subsection

Section 3(3) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001

(3)The deed of transfer, in favour of Government Departments or Government Organisations shall beta the appropriate form in Schedule-Ill appended to these rules, with such variations as circumstances as may require.