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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1)(f) in Andhra Pradesh Industrial Corridor Development Act, 2017

(f)to assess and revise master plans including detailed master plans for sub-regions every five (5) years to accommodate changing economic conditions and associated physical and social infrastructure requirement;