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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Andhra Pradesh - Subsection

Section 134(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)On receipt of complaint from the Authority any police officer, may arrest any person who commits in his view any offence against this Act or against any rule, regulation or standing order made thereunder.