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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(6) in Andhra Pradesh Capital Region Development Authority Act, 2014

(6)After the coming into operation of an area development plan, the approved perspective plan of the same area shall stand modified or altered to the extent the proposals in the development plan are at variance with the perspective plan.