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State of Andhra Pradesh - Section

Section 59 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

59. Power of authority to evict summarily.

- On and after the date on which a Preliminary Scheme comes into force, any person continuing to occupy any land which he is not entitled to occupy under the Preliminary Scheme shall, in accordance with the prescribed procedure, be summarily evicted by the Authority.