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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(3) in A.P. Domestic, Irrigation and Industrial Water Grid Pipelines (Acquisition of Right of User in Land) Act, 2018

(3)As soon as may be after the compensation has been deposited under subsection (1), the competent authority shall, on behalf of the Government or, as the case may be, the Corporation pay the compensation to the persons entitled thereto;