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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(3)(ii) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(ii)In particular and without prejudice to the generality of the foregoing power the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] may make rules to provide for -