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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Andhra Pradesh - Subsection

Section 108(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)No Local body or government department or agency shall grant any permission for any development work or sanction any development of land or building or any institution of change of use land or building or change of use of any land or building unless the Commissioner has granted the permission for the same.