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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(4)(i) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(i)As and when the vacancies of Chairperson or a Member in the Regulatory Authority exist or arise or are likely to arise, for the purposes of appointment and to fill such vacancies the Government shall constitute a Selection Committee consisting of-