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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(3) in Revised Building Rules, 2007

(3)The amount levied and collected under above Rule shall be credited and maintained in a separate escrow account by the Competent authority and 50% utilised for development of infrastructure in the same area and balance utilised towards improvement of city level capital infrastructure in the area and for development of infrastructure/Master Plan road network. An Infrastructure Plan and Action Plan for implementation is required to be undertaken by the Competent authority and the said Fund utilised accordingly.