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 51] [Entire Act] State of Andhra Pradesh - Subsection Section 51(1) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001 (1)Upon termination of the conciliation proceedings the Board shall fix the costs of the conciliation and give written notice thereof to the parties.
