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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(3)(c) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(c)estimate the portion of the sums payable as compensation on each plot used, allotted or reserved for a public purpose or for the purpose of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public, which shall be included in the costs of the scheme;