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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

State of Andhra Pradesh - Subsection

Section 139(2)(d) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(d)For the purposes of carrying out any development which has not been fully carried out by the Authority and for the purposes of realizing properties, funds and dues referred to in clause (a) the functions of the Authority shall be discharged by the Government.