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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(5)(a) in Andhra Pradesh Capital Region Development Authority Act, 2014

(a)to form reconstituted plot/land by the reconstitution of the original lands by the alteration of its boundaries and by the transfer of any adjoining lands if necessary;