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] [Entire Act] State of Andhra Pradesh - Section Section 51 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 51. Board not to be a court. - Nothing contained in the Act shall be deemed to constitute the Board of Appeal to be a court.
