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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Andhra Pradesh - Subsection

Section 77(2) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

(2)All orders made under Sub-section (1) shall, as soon as may be after they are made, be placed on the table of the Legislative Assembly of the State and shall be subject to such modification by way of amendments or repeal as the Legislative Assembly may make either in the same session or in the next session.