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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(c) in Amaravati Land Allotment Rules, 2017 (c)"Allotment" Price means the land value arrived at as a result of a specified selection method of allotment or as a percentage of Base Price for the purpose of final allotment to the Allottee.
