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[Cites 0, Cited by 0] [Section 43A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43A(3) in Andhra Pradesh Urban Areas (Development) Act, 1975

(3)No person shall remove such seal except,-
(a)under an order made by the authority or the local authority, or
(b)under an order of the Appellate Tribunal on the Appeal made in this behalf.]