Section 3 in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967
3. Transfers otherwise than by lease of immovable property vesting but not belonging to municipal council.
(1)Immovable property vesting in, but not belonging to a Municipal Council shall not be transferred or charged in contravention of the conditions subject to which such property became vested in the council.(2)The deed transfer of immovable property shall be in the appropriate form in Schedule II appended to these rules, with such variations as circumstances may require.
