Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Andhra Pradesh - Subsection Section 6(2) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967 (2)The lease-deed shall be in Form III (a) in Schedule III appended to these rules with such variations as circumstances may require.
