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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Andhra Pradesh - Subsection

Section 83(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)The Government after making such inquiry as it may deem fit, may, if it is of opinion that it is necessary or expedient so to do, by notification, direct that the scheme shall be withdrawn and upon such withdrawal no further proceedings shall be taken in regard to such scheme.