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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(2)(f) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(f)The adjudicating officer shall have the power to carry out an inquiry into the complaint on the basis of documents and submissions;