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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1)(e) in Andhra Pradesh Industrial Corridor Development Act, 2017

(e)to approve the master plan prepared for various Nodes as well as peripheries of Industrial Nodes, internal and external Infrastructure Plans for the Nodes. In case of any discrepancy/difference in the already approved master plan by the Development Authority and the master plan prepared under the Act, the matter will be placed before the Board which shall take a decision in the matter;