Section 19(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(2)In particular and without prejudice to the generality of the power conferred in subsection (1) such regulations, with the approval of Government, may provide for all or any of the following:(a)the procedure to be followed for mobilizing resources such as borrowing, loans, debentures and bonds and their repayment; and(b)any other matter which is required to be provided by regulations.
