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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(1)After making such inquiry as it may think fit, the Board of decide Appeal may either direct the Planning Officer to reconsider its matter proposals, or accept, modify, vary or reject the proposals of the Planning Officer.