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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Andhra Pradesh - Subsection

Section 140(6) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(6)After the dissolution of the former Authority, the Government shall decide on every proposal, plan and project submitted by the former Authority before the date of constitution of the Authority, and which have neither been approved nor rejected by the Government under the relevant Act.