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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Andhra Pradesh - Subsection

Section 140(8) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(8)Where anything has been commenced by or on behalf of the former Authority, before the date of enactment of the Act, such thing may be carried on and completed by or under the control of the Authority.