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 3 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017 3. ) Where all developmental works have been completed and sale/ lease deeds of 50% of the Apartments/Houses/Plots have been executed
