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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(g) in THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020

(g)Any land that is deemed to have vested in the Government under Chapter IX, relating to Land Pooling Scheme of the Principal Act and possession of which is taken over, shall continue to vest with the Government and AMRDA acting on behalf of the Government free from all encumbrances.