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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4B(1) in Andhra Pradesh Urban Areas (Development) Act, 1975

(1)Notwithstanding anything in this Act, or the rules made thereunder, the Government may, after consulting all the authorities by Notification constitute any class of officers or employees of the Authorities into a Urban Development Authorities Service for the State.