Section 132(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)The Authority or any employee thereof authorised by the Authority in that behalf may, for the purpose of obtaining statistical information, by notice, in the manner given in section 133, require any person to furnish to the Authority or the employee so authorised, within such period as shall be specified in the notice, all such particulars or information relating to all such matters as may be required by the Authority and as are within knowledge of that person or in his custody or under his control.
