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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Andhra Pradesh - Subsection

Section 123(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)The Authority may also levy the special impact fee in addition to the other fee and charges on the developments within the vicinity areas of the Land Pooling Scheme or Town Planning Scheme or new road formation or any other development proposed or implemented.