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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Andhra Pradesh - Subsection

Section 66(2) in Andhra State Act,1953

(2)An agreement or order referred to in sub-section (1) shall, if there has been an extension or further development of the Project after the appointed day, provide also for the rights and liabilities of the States of Andhra and Mysore in relation to such extension or further development.