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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Andhra Pradesh - Subsection

Section 86(1)(b) in Andhra Pradesh Capital Region Development Authority Act, 2014

(b)execute any work which it is the duty of any person to execute under the scheme in any case where it appears to the Authority that delay in the execution of the work would prejudice the efficient operation of the scheme.