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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)The Planning Officer shall submit the preliminary scheme so prepared to the government for sanction and shall thereafter prepare and submit to the government the final scheme in accordance with the provisions of sub-section (3).