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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Infrastructure (Transparency through Judicial Preview) Act, 2019

(2)All orders made under sub-section (1) shall, as soon as may be after they are made, be placed on the table of the Legislature of the State and shall be subject to such modification by way of amendments as the Legislature of the State may make either in the same session or in the next session.