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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Andhra Pradesh - Subsection

Section 54(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(1)After a Planning Officer has been appointed under section 41, the Authority may apply to him to split up the 'sanctioned draft scheme' into different sections and to deal with each section separately as if such section were a separate Sanctioned Draft Scheme.