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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(1)(f) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(f)a share of total area of the scheme specified by the Authority in lieu of the cost of development towards the provision of infrastructure and amenities and other costs and expenses to be incurred for the Scheme and external trunk infrastructure for re-allotment to the Authority. The Authority may use this allotted land for residential or commercial or public or semi public or any other purposes as may be approved by the Authority: