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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Andhra Pradesh - Subsection

Section 128(3) in Andhra Pradesh Capital Region Development Authority Act, 2014

(3)Any lands assigned by Government may be taken over by the Authority as per prescribed procedure for undertaking development schemes or for development of public utilities, amenities and facilities upon payment of compensation decided by the District Collector.