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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Andhra Pradesh - Subsection

Section 116(10) in Andhra Pradesh Capital Region Development Authority Act, 2014

(10)Where no appeal has been preferred against an order made by the Commissioner under sub-section (4) or where an order under that sub-section has been confirmed on appeal, whether with or without modification, the Commissioner shall take action to implement the order made under sub-section (4).