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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(1) in Andhra Pradesh Capital Region Development Authority Act, 2014

(1)The title of the land owners covered under the development scheme shall be verified with reference to the revenue records, registration documents and other relevant records of ownership of land by the Competent Authority and an order issued under his seal and signature confirming the acceptance or otherwise of the land for the development scheme.