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[Cites 0, Cited by 0] [Section 20A(4)] [Section 20A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20A(4)(a) in Andhra Pradesh Urban Areas (Development) Act, 1975

(a)the manner in which the association of the owners of vacant land is to be formed, the election of a Board of Managers from among the owners, the number of persons constituting the board, the number of members of such board to retire annually, the powers and duties of the board, honorarium, if any, of the members of the board, the method of removal from the office of members of the board, the powers of the board to engage the services of a manager and delegation of powers and duties to such manager.