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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Andhra Pradesh - Subsection

Section 90(5) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(5)Where any development or property has been sealed, the Authority or the Metropolitan Commissioner / Vice-Chairperson, as the case may be, may, for the purpose of removing or discontinuing such development or property, order such seal to be removed.