Section 118(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)The Government shall appoint a Building Tribunal or Tribunals (hereinafter referred to as `the Tribunal') to hear and decide appeals arising out of matters referred to in sections 114, 115, and 116 and to adjudicate the offences relating to contravention of provisions of the Act in accordance with such procedure, and to realize such fees or fines in connection with such appeals as may be prescribed.
