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] [Entire Act] State of Andhra Pradesh - Section Section 8 in Andhra Pradesh Infrastructure Development Enabling Terms & Condition Rules, 2003 8. Decision of the Authority. - All decisions of the Authority shall be authenticated by the signature of Officer of the authority duly authorised by it in that behalf.
