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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3)(f) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(f)Any outlay or improvements on the land acquired, commenced, made or effected after the date of publication of the notifications referred to in clause (d) unless they are covered by a permission obtained under section 17.