Section 9(2) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(2)Any application letter, allotment letter or any other document signed by the allottee, in respect of the apartment, plot or building, prior to the execution and registration of the agreement for sale for such apartment, plot or building, as the case may be, shall not be construed to limit the rights and interests of the allottee under the agreement for sale or under the Act or the rules or the regulations made thereunder.Chapter-III Real Estate Agent
