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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Andhra Pradesh - Subsection

Section 64(3) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

(3)The Polluter Charges will be as Prescribed by the [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017];Provided that the Polluter Charges levied under this Section shall be final and conclusive subject to provisions of section 66 of the Act.