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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(3)(b) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(b)Leave Sanctioning Authority: Leave sanctioning authority in case of,-
(i)The Chairperson of the Authority, shall be the Minister-in-charge of the Municipal Administration and Urban Development Department of the Government; and
(ii)The Members of the Authority shall be the Chair person.