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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(4)(b) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(b)in every other case in which the modification is in the opinion of the council or of the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] of sufficient importance to require the following of this procedure.