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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(1) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020

(1)Where any Government land is required for the Authority, that landshall be deemed to be required for a public purpose and may be alienated by the Government to the Authority as per the rules and regulations.