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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(4) in Andhra Pradesh Capital Region Development Authority Act, 2014

(4)The Authority may earmark the land allotted to it in a single separate sector or in a group of sectors for specific purposes, and the reconstituted plot/land may be allotted to the land owners in a single separate sector or group of sectors for the purposes specified in the development scheme.