Section 14(2) in Telangana Urban Areas (Development) Act, 1975
(2)Every application under sub-section (1) shall be accompanied by such fee as may be prescribed [and a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate if the extent of the land exceeds the ceiling limit or an affidavit declaring that the total extent of land held by such holder, his or her spouse and unmarried minor children does not exceed the ceiling limit:] [Inserted by Act No.7 of 1992.]Provided that no such fee shall be necessary in the case of an application made by a department of the Government, or any local authority.
