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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(i) in Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007

(i)the requirement of furnishing traffic impact study and based on the traffic impact study a traffic management plan for such Complex will be required to be undertaken through a qualified consultant.