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] [Entire Act] State of Andhra Pradesh - Section Section 33 in Andhra Pradesh Capital Region Development Authority Act, 2014 33. Application of revenues of Authority. - The Government may, after consultation with the Authority, give directions to the Authority as to the manner in which its revenues shall be applied.
