Section 24 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
24. Functioning of the Authority.
(1)The office of the regulatory authority shall be located at such place as may be determined by the Government by notification.(2)The working days and office hours of the regulatory authority shall be the same as that of the Government.(3)The official common seal and emblem of the regulatory authority shall be such as the Government may specify.
