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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(2)(m) in Andhra Pradesh Capital Region Development Authority Act, 2014

(m)for the reservation of land for the purpose of Union, any State, local body or any other authority or body established by or under any law for the time being in force;