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 46] [Entire Act] State of Andhra Pradesh - Subsection Section 46(4) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 (4)The terms of appointment of the President of the Board of Appeal and conditions of service shall be such as may be prescribed.
