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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(1) in Andhra Pradesh Capital Region Development Authority Act, 2014

(1)Within one year of its constitution or within such time as the Authority may extend, prepare a perspective plan for the capital region and more specifically capital city area incorporating the infrastructure plan in the manner prescribed by standing orders.