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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976

11. Notice of auction.

- A notice of sale by public auction shall be issued by the Estates Officer in the form in Schedule "D" atleast thirty days prior to the date fixed for auction and the same shall be published in the Office of the Estates Officer, Collector s Office, Hyderabad, Divisional Officers and Taluk Offices located within the limits of the Municipal Corporation, Office of the Municipal Corporation and also in the local News Papers.