Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Andhra Pradesh - Subsection Section 35(2) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017 (2)The Chairperson and every other Member shall be entitled to thirty days of earned leave for every year of service.
