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[Cites 0, Cited by 4] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1) in Andhra Pradesh Urban Areas (Development) Act, 1975

(1)The Authority may make such modifications to the plan as it thinks fit, being modifications which, in its opinion, do not effect important alterations in the character of the plan and which do not relate to the extent of land uses or the standards of population density.