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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(3)The notified area under the final land pooling scheme shall vest absolutely with the Authority or the developer entity, as the case maybe, free from all encumbrances, for reconstituting and implementing the land pooling scheme.