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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Andhra Pradesh - Subsection

Section 54(1) in Andhra Pradesh Capital Region Development Authority Act, 2014

(1)the developer entity shall submit the application to formulate and implement a land pooling scheme only after a notification is issued by the Authority as stated at subsection (3) of section 43 under the Act;