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[Cites 0, Cited by 0] [Section 140(10)] [Section 140] [Entire Act]

State of Andhra Pradesh - Subsection

Section 140(10)(h) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(h)for the purposes of completing a hearing or investigation before it, or making an order or rendering a decision on a matter heard or investigated before the date of enactment of the Act, the former Authority shall complete the hearing or investigation in accordance with the authority vested in the former Authority or committee immediately before that date and make such order or direction as the former Authority could have made under the authority vested it immediately before that date.