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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(b) in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018 (b)"Administrator" means any officer appointed by the State Government under subsection (1) of Section 60-D of the Act;
