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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3)(a) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967

(a)in the District Gazette and in one or two prominent local newspapers circulated within the jurisdiction of the municipal council, if the consideration for the transfer exceeds Rs. 1,000 or if the rent reserved under the lease exceeds Rs. 500 per annum;