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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Andhra Pradesh - Subsection

Section 54(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(3)The provisions of the Act and the rules made there under shall, so far as may be, apply to each of such Sections as if it were a separate 'sanctioned draft scheme'.