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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(1)(ii) in Andhra Pradesh Urban Areas (Development) Act, 1975

(ii)in any other case, by the Authority, or as the case may be, the local authority concerned or any person authorised by the authority or such local authority by general or special order in this behalf.