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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(4) in Hyderabad Metropolitan Development Authority Act, 2008

(4)Every modifications made under the provisions of this Section shall be published in the Andhra Pradesh Gazette and newspapers and the modifications shall come into operation from the date of publication of such notification in the Andhra Pradesh Gazette and newspapers.