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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Andhra Pradesh - Subsection

Section 140(5) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(5)Sub section (4) shall not apply to any proceedings or cause of action relating to any sums of money paid, or payable by way of installments, to the former Authority.