Section 2(1)(h) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001

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State of Andhra Pradesh - Subsection

Section 2(1)(h) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001

(h)that in every case where the consideration for the property is not less than Rs. 1,000/-an encumbrance certificate is obtained from the Sub-Registrar concerned in respect of such property and examined by the Legal Adviser of the Gram Panchayat, Mandal Parishad, Zilla Parishad as the case may be, unless the nature of the transaction as such by law, the property is free of all encumbrances:

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State of Andhra Pradesh - Subsection

Section 2(1)(h) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001