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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(6) in Andhra Pradesh Capital Region Development Authority Act, 2014

(6)All lands reserved for the parks, play grounds and open spaces, and all lands allotted for roads, social amenities and affordable housing shall be deemed to be handed over to the Authority upon notification of the final land pooling scheme.