Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(ab) in Andhra Pradesh Industrial Corridor Development Act, 2017 (ab)"Unauthorized Development" means any development which either not approved by APICDA or not developed in accordance with approval of APICDA.
