Section 9(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(2)All deeds, documents and other instruments requiring the seal of the Authority or Commission shall be affixed with the common seal of the Authority or Commission, as the case may be, and every instrument to which the common seal is affixed shall be signed by an officer of the Authority or Commission and shall be countersigned by a member of the Authority or Commission or by some other person duly authorised by the Authority or Commission for that purpose, and such signing shall be sufficient evidence that such seal was duly and properly affixed.
