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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(1)(iv) in Andhra Pradesh Capital Region Development Authority Act, 2014

(iv)may engage external consultants, advisors, and experts as considered necessary, at such rates and with such works to be assigned and determined by the Authority;