Section 11 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987
11.
The sale shall be conducted in a conspicuous place in the locality where the property is situate.[Provided that the Government, may if it is satisfied that in case the holding of auction at a place other than the one in which the properties proposed to be sold are situated will not be detrimental to secure a proper bid or it will be held to secure a better bid or to prevent local collusion among the bidders, permit such auction other than the place where the property is situated.] [Added by Notification No. G.O.Ms. No. 346, dated 26.5.2001.]
