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[Cites 0, Cited by 5] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2) in The Andhra Pradesh Reorganisation Act, 2014

(2)In particular, the responsibility of the Governor shall extend to matters such as law and order, internal security and security of vital installations, and management and allocation of Government buildings in the common capital area.