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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(2)(d) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017

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