Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Andhra Pradesh - Subsection Section 8(5) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967 (5)The municipal council shall consider objections, if any received within thirty days from the date of publication of notice.
