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[Cites 0, Cited by 0] [Section 19(9)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(9)(c) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(c)If the Chairperson or the Member has his own accommodation or residential house in the headquarters and does not avail Government accommodation, then he is entitled to get house rent allowance admissible to the Chief Secretary to the Government and Principal Secretary to Government respectively.