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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(k) in THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020

(k)The Regulations, Standing Orders framed and Agreements entered into under the Principal Act regarding allotment of lands enabled under Section 130 of the Principal Act shall stand saved.