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[Cites 0, Cited by 0] [Section 2(33)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(33)(k) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(k)any other service which the Government may, if it is of the opinion that the operation, maintenance, development or execution of such service is essential to the life of the community, by notification, declare to be a service for the purposes of this clause.