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[Cites 0, Cited by 0] [Section 4(12)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(12)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(b)every Committee appointed under clause (a) of sub-section (12) shall conform to any instructions that may, from time to time, be given to it by the Authority and the Authority may at any time alter the constitution of any Committee so appointed or rescind any such appointment. The Authority shall nominate one of the members as the Chairman of every such Committee.