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] [Section 57(9)] [Section 57] [Entire Act] State of Andhra Pradesh - Subsection Section 57(9)(b) in Andhra Pradesh Capital Region Development Authority Act, 2014 (b)to obtain all permissions and requisite `No Objection Certificates' required for the development of the reconstituted plot; and