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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)After receiving the draft town planning scheme, the Government may, within thirty days from the date of its receipt, by notification, sanction such scheme with or without modifications or subject to such conditions as it may think fit to impose or refuse to sanction it.