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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(5) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016

(5)Every appeal filed under this rule shall be disposed of as early as may reasonably be practicable, but not later than four months from the date of filing of such appeal.