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State of Andhra Pradesh - Section

Section 43 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

43. Additional powers of the Appellate Tribunal.

- The Appellate Tribunal may call upon such experts or consultants from the fields of economics, commerce, accountancy, real estate, construction, architecture or engineering or from any other discipline as it deems necessary, to assist the Appellate Tribunal in the conduct of any inquiry or proceedings before it.