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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(2)The Government may appoint the Chairperson, Metropolitan Commissioner and such other members whom the Government thinks necessary as required under the Act for discharging the functions of a Metropolitan Region Development Authority.