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 59] [Entire Act] State of Andhra Pradesh - Subsection Section 59(2) in Andhra Pradesh Capital Region Development Authority Act, 2014 (2)The Commissioner shall also publish the details of re-allotment of reconstituted plots/lands along with land mutation records and land pooling ownership certificates.
