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[Cites 0, Cited by 0] [Section 282] [Entire Act]

State of Andhra Pradesh - Subsection

Section 282(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)All sale certificates of immovable property shall be engrossed on stamp papers of proper value and copies thereof be forwarded to the registering officer or officers under Section 89 of the Registration Act (Act XVI of 1908) within three days for the issue of the certificate.