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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(4) in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020

(4)To acquire and hold property both movable and immovable as the Corporation may deem necessary for the performance of any of its functions, duties and activities and to lease, sell, exchange or otherwise transfer any as may be deemed proper by the Corporation;