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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Andhra Pradesh - Subsection

Section 69(1)(a) in Andhra Pradesh Capital Region Development Authority Act, 2014

(a)after giving notice in the prescribed manner and in the prescribed form to the persons affected by the scheme, define and demarcate the areas allotted to, or reserved for, any public purpose, or for the purpose of the Authority and the reconstituted plot/land;