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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Andhra Pradesh - Subsection

Section 84(1) in Andhra Pradesh Capital Region Development Authority Act, 2014

(1)[ All lands required by the Authority shall unless it is otherwise determined in Town Planning Scheme/any Special Development scheme, vest absolutely in the State Government and Authority acting on behalf of the Government free from all encumbrances;] [Substituted by Act No. 1 of 2018, dated 2.1.2018.]