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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Andhra Pradesh - Subsection

Section 114(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(2)Any development permission, No Objection Certificate or other clearance given under the Act shall be construed as from the planned development point of view and shall in no way either confer the ownership rights or affect the ownership under the land revenue laws. The Authority shall stand absolved of any ownership disputes or discrepancies.