Legal Document View

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
[Cites 0, Cited by 2] [Entire Act]

State of Andhra Pradesh - Section

Section 5 in THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020

5. Legal Proceedings–

Any pending legal proceedings or cause of action existing immediately before the enactment of this repeal, by or against the APCRDA, or any person acting on its behalf, may be continued and shall be enforced by or against AMRDA.