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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(1) in Andhra Pradesh Capital Region Development Authority Act, 2014

(1)If after the preliminary scheme or the final scheme has come into force, the Authority considers that the scheme is defective on account of an error, irregularity or informality, the Authority may apply in writing to the Government for the variation of the scheme.