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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(7)(x) in Andhra Pradesh Revised Building Rules, 2008

(x)if the above greenery mentioned at (iv) to (vii) above and Rule 9.9 are not provided and maintained and rain water harvesting structures are not provided, 10% of additional Property tax every year would be imposed as penalty by the sanctioning authority till the said condition is fulfilled.