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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Andhra Pradesh - Subsection

Section 81(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(1)Any sum due to the Authority under the Act or any regulation made there under shall be a first charge on the plot on which it is due, subject to the prior payment of land revenue, if any, due to the Government thereon.