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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(3)The reservation and allotment of land for various purposes in the Town planning Scheme shall be in accordance with sanctioned development plans under this Act and as specified in sub-section (1) of section 27.