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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Andhra Pradesh - Subsection

Section 120(5) in Andhra Pradesh Capital Region Development Authority Act, 2014

(5)The development charges including the penal interest for the delayed payment up to the date of realization shall be collected from such person or his successor-in-interest in such land and/or building as arrears of land revenue. For calculating the penal interest, such interest rates as being levied by the State Bank of India shall be adopted.