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 26(1)] [Section 26] [Entire Act] State of Andhra Pradesh - Subsection Section 26(1)(a) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017 (a)The Chief Executive Officer, Director General and Executive Committee shall have power to sanction expenditure as may be specified.