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 57(9)] [Section 57] [Entire Act] State of Andhra Pradesh - Subsection Section 57(9)(a) in Andhra Pradesh Capital Region Development Authority Act, 2014 (a)for providing all the required infrastructure within the reconstituted plot and for obtaining development permissions as per applicable regulations;