Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(40) in Andhra Pradesh Capital Region Development Authority Act, 2014 (40)"standing order" means a standing order made under this Act and includes zoning regulations and other regulations made as part of the plans prepared under this Act;
