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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in THE ANDHRA PRADESH DECENTRALISATION AND INCLUSIVE DEVELOPMENT OF ALL REGIONS ACT, 2020

(1)The Government shall by rules made in this behalf, shall provide for establishment of zonal planning and development boards for the zones created under Section 3 of the Act.