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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3) in The Andhra Pradesh Public Security Act, 1992

(3)A notified place whereof possession is taken under subsection (2) shall remain in the possession of the Government as long as the notification under Section 3 in respect thereof remains in force or for such earlier period as the Government decides.