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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(2)(n) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(n)The delegation of powers to, and the duties that shall be discharged, by the Director, and the matters on which and the manner in which he shall be consulted by municipal council and responsible authorities).