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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(1)The competent Authority for land pooling scheme shall be the Metropolitan Commissioner / Vice-Chairperson or an officer appointed by the Government and also includes such other officers along with staff, appointed by Government for the purpose.