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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(5)(d) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(d)to provide with the consent of the owners that the reconstituted plot / land may be allotted jointly as common reconstituted plot.