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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(3)(ii) in Andhra Pradesh Capital Region Development Authority Act, 2014

(ii)If there is any difference of opinion between the Planning Officer and the Authority as to whether a variation made by the Planning Officer is of substantial nature or not, the matter shall be referred by the Authority to the Government whose decision shall be final.