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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(1) in Andhra Pradesh Capital Region Development Authority Act, 2014

(1)After a Planning Officer has been appointed under section 67, the Authority may apply to him to split up the `sanctioned draft scheme' into different sections and to deal with each section separately as if such section were a separate sanctioned draft scheme.