Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act] State of Andhra Pradesh - Subsection Section 20(9)(d) in Andhra Pradesh Capital Region Development Authority Act, 2014 (d)sufficient opportunity shall in every instance be given to enable women, if any, to withdraw from such land or building or property.