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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Andhra Pradesh - Subsection

Section 59(2) in Andhra Pradesh Urban Areas (Development) Act, 1975

(2)Until the Authority is constituted under this Act, any regulation which may be made under sub-section (1) may be made by the Government ; and any regulation so made may be altered or rescinded by the Authority in exercise of its powers under sub-section (1).