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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(4) in Andhra Pradesh Water, Land and Trees Act, 2002

(4)The technical expert shall forward his opinion within ten days from the date of receipt of a reference in that behalf by him and in the event of failure to furnish such opinion by the technical officer within ten days, the Authority or Designated Officer may call the technical expert with the relevant records and pass appropriate orders as it deems fit.