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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(8) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(8)Conveyance facility: The Chairperson and a Member shall be entitled to conveyance facilities as admissible to Chief Secretary and Principal Secretary to the Government respectively.