Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 19 in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018 19. Disposal of the property. - Property other than those mentioned in Rules 16 to 18 shall be disposed of by public auction.
