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[Cites 0, Cited by 0] [Section 135(4)] [Section 135] [Entire Act]

State of Andhra Pradesh - Subsection

Section 135(4)(b) in Andhra Pradesh Capital Region Development Authority Act, 2014

(b)When permission for development in respect of any land [for layout or sub-division of plot or construction] or building or institution or change of use of any land or building has not been obtained under the Act, such development shall not be deemed to be lawfully undertaken or carried out by reasons only of the fact that permission, approval or sanction required under such other law for such development has been obtained.