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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Andhra Pradesh - Subsection

Section 116(5) in Andhra Pradesh Capital Region Development Authority Act, 2014

(5)Where any development or property has been sealed, the Authority or the Commissioner, as the case may be, may, for the purpose of removing or discontinuing such development or property, order such seal to be removed.