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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(3)(ii) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(ii)If there is any difference of opinion between the Planning Officer and the Authority as to whether a variation made by the Planning Officer is of substantial nature or not, the matter shall be referred by the Authority to the Government whose decision shall be final.