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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967

(2)The deed of transfer of immovable property shall be in the appropriate form in Schedule II appended to these rules with such variations as circumstances may require.