Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)Where an application for permission is received by the Commissioner, he shall, send to the applicant a written acknowledgement of its receipt and after making such inquiry as it deems fit, may either grant or refuse such permission or grant it subject to such conditions as he may think fit to impose.