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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Andhra Pradesh - Subsection

Section 120(4) in Andhra Pradesh Capital Region Development Authority Act, 2014

(4)The Commissioner may allow the development charges to be remitted in phase wise manner in case of phase-wise development, subject to the payment of the development charges as per the prevailing rates as on the date of release of phase wise permission.