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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Andhra Pradesh - Subsection

Section 61(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(3)The draft variation published under sub-section (2) shall state every variation proposed to be made in the scheme and if any such variation relates to a matter specified in any of the sub-sections (1) to (8) of section 18, the draft variation shall also contain such other particulars as may be prescribed.