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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(3) in Andhra Pradesh Capital Region Development Authority Act, 2014

(3)Subject to the provisions of subsection (2), a Planning Officer appointed under sub-section (1) for the purpose of any scheme shall cease to hold office with effect from the date on which the final town planning scheme is sanctioned under section 82.