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[Cites 0, Cited by 3] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(2) in The Andhra Pradesh Reorganisation Act, 2014

(2)Notwithstanding anything in sub-section (1), the Central Government may, having regard to the resources available to the successor State of Andhra Pradesh, make appropriate grants and also ensure that adequate benefits and incentives in the form of special development package are given to the backward areas of that State.