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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(h) in Amaravati Land Allotment Rules, 2017

(h)"Intending Buyer" means an Applicant who is intending to enter in to an agreement of sale with the Authority for the purposes mentioned by the Authority along with the fulfillment of such terms and conditions that may be imposed by the Authority from time in connection with that purpose.