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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(6) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

(6)If a reply is not received from the applicant within 10 days of the receipt of the communication referred to in sub-rules (4) and (5) above, the original application shall be treated as having lapsed.