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[Cites 0, Cited by 1] [Section 89] [Entire Act]

State of Andhra Pradesh - Subsection

Section 89(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(2)The Metropolitan Commissioner / Vice-Chairperson shall serve copy of the provisional order made under sub-section (1) on such person mentioned in the said sub-section (1) with an order requiring him to show cause within a reasonable time to be specified in such order as to why the order should not be confirmed.