Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)The Board of Appeal shall consist of three members, one of whom shall be its President and two persons, possessing such qualifications and experience as may be prescribed, as assessors.