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

State of Andhra Pradesh - Subsection

Section 19(10) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(10)Telephone facilities: The Chairperson or Members of the Authority shall be entitled to telephone facilities as admissible to the Chief Secretary and Principal Secretary of the Government respectively.