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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(5) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(5)After due consideration of the objections and suggestions received, the final modification shall be notified by the Government in the Andhra Pradesh Gazette and the final modifications shall come into operation from the date of publication of such notification.