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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(15) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

(15)"Development Charge" means a charge levied by the Technical approving Authority under the provisions of the Andhra Pradesh Town Planning Act, 1920 and its Amendments;