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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016

7. Other Functions of Authority.

(1)In addition to the functions of the Authority under Rule 5, the Authority may undertake such other functions as the Government may assign to the Authority and in so doing the Authority shall be deemed to be fulfilling the purposes of this Ordinance and the provisions of this Ordinance shall apply to the Authority in respect of such functions.
(2)Nothing in this section shall be construed as imposing on the Authority, directly or indirectly, any form of duty or liability enforceable by proceedings before any Court.