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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2)(d) in Andhra Pradesh Capital Region Development Authority Act, 2014

(d)the procedure to be followed in connection with the preparation, publication, submission and approval of the plans prepared under the Act, and the manner of the publication of the notice inviting objections and suggestions relating to any such plan;