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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(3)(e) in Andhra Pradesh Capital Region Development Authority Act, 2014

(e)the form and manner of conditionality of undertaking road development schemes by the Authority or Local body or State Government agency concerned; the method of entering into contracts by or on behalf of the Authority;