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State of Andhra Pradesh - Section

Section 76 in Andhra Pradesh Capital Region Development Authority Act, 2014

76. Powers of Board to decide matter finally.

(1)After making such inquiry as it may think fit, the Board of Appeal may either direct the Planning Officer to reconsider its proposals, or accept, modify, vary or reject the proposals of the Planning Officer.
(2)Every decision of the Board of Appeal shall be final and binding on all persons.