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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(2)(e) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(e)In case the adjudicating officer is satisfied on the basis of the submissions made that the there is need for further hearing into the complaint it may order production of documents or other evidence on a date and time fixed by him;