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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(4) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016

(4)The Board may after giving the appellant an opportunity of being heard and after making such enquiry as it may deem fit, dispose of the appeal recording the reasons thereof.