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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(8) in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011

(8)The progress of rehabilitation plan should be placed before the Mandal Praja Parishad after every 3 months from the date of notification for land acquisition.