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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Andhra Pradesh - Subsection

Section 89(10) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(10)Every order made by the Tribunal on appeal and, subject to such order, the order made by the Metropolitan Commissioner / Vice-Chairperson under sub-section (3) shall be final and conclusive.