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

State of Andhra Pradesh - Subsection

Section 17(2) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020

(2)Where any private patta land is required for the Authority, that private patta land shall be deemed to be required for a public purpose and may be acquired to the Authority as per the rules and regulations.