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State of Andhra Pradesh - Section

Section 44 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

44. Certain decisions of Planning officers to be final.

- Except in matters arising out of clauses (c), (d), (e), (f), (g) and (i) of sub-section (3) of section 43, every decision of the Planning Officer planning shall be final and binding on all persons. be final.