Section 7 in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967
7. Lease of road sides and street margins.
(1)Lease of road sides and street margins vested in a municipal council shall be subject to the conditions and restrictions imposed by the Commissioner and the rules made by the Government under sub-section (5) of Section 193 of the Andhra Pradesh Municipalities Act, 1965.(2)The lease-deed shall be in Form III (b) in Scheduled III appended to these rules with such variations as circumstances require.
