Section 8(1)(b) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(b)by affixture in a conspicuous position

(i)at the offices of the municipal council, the Collector of the district and the Revenue Divisional Officer;

(ii)at the taluk office.

(iii)at the village chavadi of the village in which the property is situated; and

(iv)on the property to be transferred.

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