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State of Andhra Pradesh - Section

Section 25 in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018

25. Record of receipt and disposal.

- The Administrator shall maintain a record of receipt and disposal of all properties received and disposed of under these rules. He shall also maintain an account of all income received and expenditure incurred on receipt, management and disposal of such property.Form I(See Rule 6)Godown Register