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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in Andhra Pradesh Prisons Development Board Act, 2001

(2)Where the Board proposes to acquire any land by private negotiations otherwise than under the provisions of the Land Acquisition Act, 1894, it shall approach the concerned District Collector with a request to determine the value at which the land is to be acquired.