Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(1) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

(1)Any scheme, contract, document, licence, consent or resolution prepared, made, granted, approved or issued by or on behalf of an erstwhile department, shall, except as otherwise expressly provided in this Act or any other written law, continue and be deemed to have been prepared, made, granted or approved by the successor Authority.