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 72] [Entire Act] State of Andhra Pradesh - Subsection Section 72(3) in Andhra Pradesh Capital Region Development Authority Act, 2014 (3)The President shall be a person who is or has been a District Judge or a Judge of the City Civil Court.
