Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Andhra Pradesh - Subsection Section 66(3) in Andhra Pradesh Capital Region Development Authority Act, 2014 (3)The provisions of sections 85 and 86 shall mutatis-mutandis apply to the `sanctioned draft scheme' as if; `sanctioned draft scheme' was a preliminary scheme.
