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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(4)(e) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(e)to create and manage the Land Development Bank and take up land acquisition as may be necessary for various public uses, civic center, office complexes, township development, infrastructure development, etc.; allocation of lands to functional departments and various agencies upon such terms and conditions for undertaking development of amenities and infrastructure facilities.