Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31(9)] [Section 31] [Entire Act] State of Andhra Pradesh - Subsection Section 31(9)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 (b)to obtain all permissions and requisite 'No Objection Certificates' required for the development of the reconstituted plot; and