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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2) in Andhra Pradesh Public Libraries Act, 1960

(2)Any immoveable property required by the ZGS shall be deemed to be land needed for a public purpose within the meaning of the Land Acquisitions Act, 1894 (central Act 1 of 1894) and may be acquired under that Act.