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 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(1) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(1)The Government shall within a period of one year from the date of coming into force of the Act, by notification, establish an Authority to be known as Real Estate Regulatory Authority to exercise the powers conferred on it and to perform the functions assigned to it under the Act.