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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20A(1) in Andhra Pradesh Urban Areas (Development) Act, 1975

(1)Notwithstanding anything in Section 20, the Government may effect the sale of their vacant lands by public auction on such terms and conditions as may be prescribed.Provided that no such land shall be sold to or purchased by or on behalf of a co-operative society.