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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(2)The guidelines, policies, specifications and targets regarding the affordable housing and various other components as proposed in the said sanctioned plans shall be implemented by the Authority / local authorities within the development area.