Section 19(1) in Andhra Pradesh Prisons Development Board Act, 2001
(1)The Board may, subject to such rules as may be made in this behalf retain, lease, sell, exchange or otherwise dispose of,-(a)any land or building or property whether movable or immovable in its possession; and(b)any other land or building or property whether movable or immovable consequent upon decommissioning of any Prison.
