Section 8 in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967
8. Publication of proposed transfers and leases.
(1)In every case of transfer falling under Rules 2 and 3, the municipal council shall publish a notice of the proposed transfer giving full particulars of the property to be transferred, the name of the proposed transferee and the considerations for the transfer(a)in the District Gazette, if the consideration for the transfer exceeds Rs. 1,000;(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.(2)In case of leases under Rules 4 and 5 notices should be published giving full particulars of the properties to the leased and the consideration for the rent reserved under the lease together with the name of the lessee and the period of lease, in the municipal office and also other public places.(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.(4)The municipal council may dispense with the publication in the District Gazette and the newspapers as required by sub-rule (3) in the case of leases which are granted during the course of a financial year owing to the failure of the original lessee to fulfil the terms of his lease.(5)The municipal council shall consider objections, if any received within thirty days from the date of publication of notice.
