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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(1)(b) in Andhra Pradesh Capital Region Development Authority Act, 2014

(b)after giving notice as aforesaid, determine in a case in which a reconstituted plot/land is to be allotted to persons in ownership in common, the shares of such persons;