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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(5) in Andhra Pradesh Capital Region Development Authority Act, 2014

(5)Notwithstanding anything contained under this Act, the Government may, after making such inquiry as it deems necessary, by notification, require the Authority to make development scheme in respect of any area within the capital region which conforms to the provisions of this Act.