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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(3)The Competent Authority shall obtain the approval of the Authority and initiate Land Pooling Scheme for the identified area:Provided that no such approval shall be necessary in case of any area notified by the Government under sub-sections (5) and (6) of section 17.