Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(q) in Andhra Pradesh Industrial Corridor Development Act, 2017

(q)"Master Plan" means the Master Plan prepared in accordance with the applicable provisions of the Andhra Pradesh Town Planning Act, 1920 or the Andhra Pradesh Urban Areas (Development) Act, 1975 or the Andhra Pradesh Capital Region Development Authority Act, 2014 or the Andhra Pradesh Metropolitan Area and Urban Development Authorities Act, 2016, as approved by APICDA;