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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(5) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(5)The Competent Authority shall consider and dispose of all such objections and suggestions within the prescribed time limit and approve the Land Pooling Scheme area with or without modifications within the prescribed time period.