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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Andhra Pradesh - Subsection

Section 95(1)(a) in Andhra Pradesh Capital Region Development Authority Act, 2014

(a)all sums payable as compensation for land reserved or designated for any public purpose or for the purposes of the Authority which is solely beneficial to the owners of land or residents within the area of the scheme;