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

State of Andhra Pradesh - Subsection

Section 54(4) in Andhra Pradesh Infrastructure Development Corporation Act, 1998

(4)For the purpose of enabling any document to be served on the owner of any property, the occupier if any of the property may be required by notice in writing by the Government or the Corporation, as the case may be, to state the name and address of the owner thereof.