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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(1) in Andhra Pradesh Capital Region Development Authority Act, 2014

(1)After preparing a plan under section 38, the Authority shall notify the same in such form and manner as may be prescribed along with a notice in the prescribed manner, inviting objections or suggestions from any person or body giving a time period of thirty days.