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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

(1)The Authority shall consist of a Chairman, [Vice Chairperson] [Inserted by Act No. 9 of 2006, dated 2.1.2006.] and such other members not exceeding 15 in the aggregate including ex-officio members.