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 116] [Entire Act] State of Andhra Pradesh - Subsection Section 116(9) in Andhra Pradesh Capital Region Development Authority Act, 2014 (9)Every order made by the Tribunal on appeal and, subject to such order, the order made by the Commissioner under subsection (4) shall be final and conclusive.
