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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(2)(e) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(e)In case the regulatory authority is satisfied on the basis of the submissions made that the there is need for further hearing into the complaint it may order production of documents or other evidence on a date and time fixed by it;