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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(1)The Authority may, subject to approval of the Government, appoint suitable persons as heads of various departments of the Authority and they shall work under the overall control of the Metropolitan Commissioner or Vice-Chairperson.