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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Andhra Pradesh - Subsection

Section 82(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(2)No Local Authority or government department or agency shall grant any permission for any development work or sanction any development of land or building or any institution of change of use of land or building or change of use of any land or building unless the Metropolitan Commissioner / Vice-Chairperson has granted the permission for the same.