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[Cites 0, Cited by 1] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(1) in Andhra Pradesh Capital Region Development Authority Act, 2014

(1)If any person affected by such scheme communicates in writing to the Authority, any objections relating to such scheme, the Authority shall consider such objections and may at any time before approving the final land pooling scheme modify such scheme as it thinks fit.