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State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Panchayat Raj (Auction of sand in the water courses vesting in Gram Panchayat) Rules, 2000

21. Procedure for refixation of bid amount.

- If no applications are received for the issue of hall-tickets or no sealed tenders are received over and above the minimum bid amount or no bidding takes place in the auction hall over and above the minimum bid in respect of such areas, the District Committee shall refix the minimum bid amount with recorded reasons and take steps to dispose of the same through sealed Tender-cum-Public Auction.