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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(4) in Andhra Pradesh Industrial Corridor Development Act, 2017

(4)No compensation shall be claimed by any person for any damage which he may sustain in consequence of the discontinuation of the unauthorized development or construction under this Act.Chapter-VI User Charges, Fees and Recovery of Dues