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[Cites 0, Cited by 0] [Section 149(2)] [Section 149] [Entire Act]

State of Andhra Pradesh - Subsection

Section 149(2)(d) in Andhra Pradesh Capital Region Development Authority Act, 2014

(d)For the purposes of carrying out any development which has not been fully carried out by the Authority and for the purposes of realizing properties, funds and dues referred to in clause (a) the functions of the Authority shall be discharged by the Government.