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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(5) in Andhra Pradesh Capital Region Development Authority Act, 2014

(5)The Unified Transport Authority constituted under sub-section (1) shall ensure effective implementation and coordination of the various traffic and transportation measures under taken by the functional departments and public agencies in the capital region and more specifically capital city area.