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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1)(ii) in Acquisition and Transfer of Property by Gram Panchayats, Mandal Parishads and Zilla Parishads Rules, 2001

(ii)every Gram Panchayat, Mandal Parishad and Zilla Parishad shall require that every application for a lease shall furnish information as to the use to which the land will be put and the period of which a lease is required. If any structure is proposed to be constructed thereon, information as to the materials to be used in the construction should also be furnished;