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 73] [Entire Act] State of Andhra Pradesh - Subsection Section 73(2) in Andhra Pradesh Capital Region Development Authority Act, 2014 (2)The Planning Officer shall not be required to give evidence in such proceedings but the President may require him to assist the Board in an advisory capacity.
