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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(5) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(5)The developer entity shall mortgage a part of the Scheme area as may be prescribed in favour of the Authority in order to comply with the conditions of the development scheme. The same shall be re-conveyed by the Metropolitan Commissioner / Vice-Chairperson while issuing the completion certificate of the scheme.