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[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Andhra Pradesh - Subsection

Section 116(2)(c) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(c)the procedure to be followed in connection with the preparation, publication, submission and approval of the Plans prepared under the Act, and the manner of the publication of the notice inviting objections and suggestions relating to any such Plan;