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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(2)(d) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(d)subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (Central Act No.1 of 1872), requisitioning any public record or document or copy of such record or document from any office.