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[Cites 0, Cited by 0] [Section 4(12)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(12)(f) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(f)The Authority may delegate any of its powers or functions to the Executive Committee or the Metropolitan Commissioner / Vice-Chairperson subject to its revision and to such conditions and limitations if any, as it may think fit to impose.