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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(ii) in Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007

(ii)The impact fees so collected by the Building approving authority shall be maintained in a separate escrow account and utilized only for upgrading of infrastructure and services in the area concerned.