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[Cites 0, Cited by 0] [Section 19(9)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(9)(b) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(b)A Member shall be entitled to residential accommodation as admissible to the rank of Principal Secretary to the Government drawing an equivalent pay. On demitting office, the Chairperson and Member shall be entitled to retention of residential accommodation for one month, on the same terms and conditions; and