Section 8(3) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967
(3)In every case where such transfer or lease is to be by public auctions a notice of the proposed transfer in Form A, appended to these rules with full particulars of property to be transferred or leased shall be published(a)in the District Gazette and in one or two prominent local newspapers circulated within the jurisdiction of the municipal council, if the consideration for the transfer exceeds Rs. 1,000 or if the rent reserved under the lease exceeds Rs. 500 per annum;(b)in the manner specified in clause (b) of sub-rule (1) and sub-rule (2);(c)by beat of drum in suitable places; and(d)by announcing through microphone where it is possible to do so.
