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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Andhra Pradesh - Subsection

Section 148(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)On declaration of an area under sub-section (1) as a periphery area,-
(a)The Capital Region Development Authority constituted under the Act shall also be Authority for the periphery area; and
(b)The powers and functions of the Authority, the Executive Committee and the Commissioner shall extend to the periphery area.