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] [Entire Act] State of Andhra Pradesh - Section Section 3 in Amaravati Land Allotment Rules, 2017 3. Objectives of Land Allotment. - Authority shall be guided by the objectives of revenue maximization; economic development; social development; and the infrastructure development or any combination of these, while allotting the Land.
