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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(9)(c) in Andhra Pradesh Capital Region Development Authority Act, 2014

(c)due regard shall always be had so far as may be possible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the land or building or property entered or surveyed or demarcated;