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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Andhra Pradesh - Subsection

Section 90(4) in Andhra Pradesh Capital Region Development Authority Act, 2014

(4)after receiving such application and after making such inquiry as it may think fit, the Government may sanction the amendment submitted with or without modifications as it deems necessary or refuse to sanction the amendment;