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[Cites 0, Cited by 0] [Section 140(10)] [Section 140] [Entire Act]

State of Andhra Pradesh - Subsection

Section 140(10)(i) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(i)any order, rule or direction made or given by the former Authority shall be treated as an order or direction of the Authority and have the same force or effect as if it had been made or given by the Authority pursuant to the authority vested in the Authority under this Act.