Section 36(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)In accordance with the provisions of this Act, a body to be called the `Andhra Pradesh Capital Region Unified Transport Authority' shall be constituted, herein after called as the `unified transport authority' for the capital region notified under section 3, which shall be a body corporate by the name aforesaid, having perpetual succession and a common seal.
