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

State of Telangana - Subsection

Section 64(3) in Telangana Infrastructure Development Enabling Act, 2001

(3)The Polluter Charges will be as prescribed by the Infrastructure Authority:Provided that the Polluter Charges levied under this section shall be final and conclusive subject to provisions of section 66 of the Act.