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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Andhra Pradesh - Subsection

Section 64(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(2)if any suggestions or objections relating to such amendment are received, the Authority shall consider such suggestions or objections and may, at any time before submitting the draft amendment to the Government as hereinafter provided, modify such amendment as it thinks fit;