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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(1)(b) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(b)to requisition, subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (Central Act No.1 of 1872), any public record or document or copy of such record or document from any office.