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 10] [Entire Act] State of Andhra Pradesh - Subsection Section 10(iv) in Andhra Pradesh Disaster Management Rules, 2007 (iv)the Chief Executive Officer of the District Authority shall be Joint Collector of the District, ex officio: who shall also be Member - Convener
