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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(1) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

(1)The Board may direct each party to deposit an equal amount as an advance for the costs referred to in Sub-section (2) of Section (51), which the Board expects will be incurred.