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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(4)(a) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(a)to acquire any immovable property through the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act No. 30 of 2013) or purchase, exchange, gift, lease, mortgage, negotiated settlement, or by any other means permissible under any other law;