Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(35) in Andhra Pradesh Capital Region Development Authority Act, 2014 (35)"reconstituted plot" means a final plot or land which is in any way altered by a development scheme;
