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 42] [Entire Act] State of Andhra Pradesh - Subsection Section 42(4) in Andhra Pradesh Housing Board Act, 1956 (4)If the person concerned does not accept the assessment proposed by the Board, the matter shall be referred to the Tribunal.
