Section 25(2) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(2)The said declaration shall be published in the manner prescribed under section 19 (4) and also in the affected areas by way of affixing a copy of the declaration in Telugu language at conspicuous places in the Panchayat, Mandal, Municipality or Municipal Corporation, as the case may be, under which the affected area falls.
