Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(iii) in Hyderabad Metropolitan Development Authority Act, 2008

(iii)the development charges as leviable under this Act and other fees and charges leviable have been paid to the Metropolitan Development Authority.