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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(1)(a) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(a)after giving notice in the prescribed manner and in the prescribed form to the persons affected by the scheme, define and demarcate the areas allotted to, or reserved for, any public purpose, or for the purpose of the Authority and the final plot / land;