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 47 in Andhra Pradesh Housing Board Act, 1956 47. Constitution of the Tribunal. - The Tribunal shall consist of a single member who shall be a judicial Officer of the status of District Judge.
