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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(42) in Andhra Pradesh Capital Region Development Authority Act, 2014

(42)"zone" means a part of capital region or capital city area identified with a specific dominant land use or urban function for the purpose of securing, promoting and regulating development and for providing the urban services under this Act, and the expression `zoning regulation' shall be construed accordingly.