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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Andhra Pradesh - Subsection

Section 97(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(3)Any Government assigned lands may be taken over by the Authority in accordance with the prescribed procedure for undertaking Development Schemes and development of public utilities, amenities and facilities with compensation as decided by the District Collector.