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] [Section 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(3) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967 (3)The lease deed shall be in Form III (a) in Schedule III appended to these rules with such variations as the circumstances may require;
