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 48] [Entire Act] State of Andhra Pradesh - Subsection Section 48(6) in Andhra Pradesh Capital Region Development Authority Act, 2014 (6)The proportion and extent of eligibility for each land owner shall be determined before publishing the draft development scheme.
