Section 9(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(2)All deeds, documents and other instruments requiring the seal of the Authority shall be affixed with the common seal of the Authority and every instrument to which the common seal is affixed shall be signed by an officer of the Authority and shall be countersigned by a member of the Authority or by some other person duly authorised by the Authority for that purpose, and such signing shall be sufficient evidence that such seal was duly and properly affixed.
