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 44] [Entire Act] State of Andhra Pradesh - Subsection Section 44(3) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017 (3)Procedure for filing the appeal shall be as decided by the Appellate Tribunal.
