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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(4) in Andhra Pradesh Urban Areas (Development) Act, 1975

(4)The Government may, after considerations of the recommendations of the Art Commission and after giving an opportunity to the Authority or Authorities concerned to make any representation, issue such directions to the Authority or Authorities concerned as they may think fit, and the Authority or Authorities shall comply with every such direction of the Government.