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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1)(i) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(i)be competent to give directions to a body or department or functional agency or person with regard to the implementation of any development project or scheme financed under the Act, or land development conditions approved under the Act, or under taking survey, demarcation and development of roads, right-of-way for facilities, protection of open spaces or amenities, as he deems fit, and any such Authority or person shall be bound to comply with such directions;