Section 3 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987
3.
A copy of notice shall be published in the Andhra Pradesh Gazette, and also in the following manner.(i)by affixture on the notice board of the Office of the Commissioner, Regional Joint Commissioner, the Deputy Commissioner or Assistant Commissioner, as the case may be, having jurisdiction over the area in which the math or the charitable or religious institution or endowment concerned is situate;(ii)by affixture on the notice board or the front door of the math, charitable or religious institution or endowment concerned;(iii)by affixture on the notice board of the Municipal Office of the Gram Panchayat Office and in some other public places in the village in which the math or religious or charitable institution or endowment concerned is situate;(iv)by publication in the daily newspaper in the language of the locality where the math or charitable or religious institution or endowment concerned and village in or villages in which the property concerned is situate and such publication shall be deemed to be sufficient intimation to persons having interest:Provided that the Commissioner may dispense with the publication in the daily newspapers in cases where the cost of the publication will not be commensurate with the value of the transaction.Provided further that the Commissioner shall have power with due regard to the financial condition of the institution to order recovery of the cost of publication from the funds of the institution concerned.
