Section 31(4) in Andhra Pradesh Urban Areas (Development) Act, 1975
(4)Where as a result of the appeal any change become:; necessary in the order or decision appealed against, the Tribunal may authorise the Authority to amend such order or decision accordingly and on such amendment being made, any amount overpaid by the appellant shall be refunded to him without interest or the further amount of development charges, if, any, due from him shall be collected in accordance with the provisions of this Act, as the case may be.
