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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Andhra Pradesh - Subsection

Section 104(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(2)The Authority may also levy the special impact fee in addition to the other fee and charges on the developments within the vicinity areas of the Land Pooling Scheme or Town Planning Scheme or new road formation or any other development proposed or implemented.