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

State of Andhra Pradesh - Subsection

Section 4(1) in A.P. Domestic, Irrigation and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2018

(1)Any person interested in the land may, within thirty days from the date of the publication of notification under sub-section(1) of Section 3, object to the laying of the pipelines under the land;