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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(7) in Andhra Pradesh Capital Region Development Authority Act, 2014

(7)If any assessor is removed or dies or refuses or neglects to act or becomes incapable of the acting, the authority who appointed such assessor shall appoint forthwith a fit and proper person in his place.