Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(2) in Hyderabad Metropolitan Development Authority Act, 2008 (2)The sanction accorded by the Government shall be notified in the Andhra Pradesh Gazette and the plans shall come into force from the date of its publication in the Gazette.
