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[Cites 0, Cited by 0] [Section 112(9)] [Section 112] [Entire Act]

State of Andhra Pradesh - Subsection

Section 112(9)(c) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(c)due regard shall always be had so far as may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the land or building or property entered or surveyed or demarcated;