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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(3)Land development:
(a)to undertake the scrutiny of the Land Pooling Scheme or Town Planning Scheme or any other Development Scheme proposals and submit the same to the Authority for approval;
(b)to undertake the scrutiny of the land acquisition proposals and submit the same to the Authority for approval.