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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)all sums spent or estimated to be spent to undertake the scheme including proportionate external and full internal infrastructure cost or betterment charges;-
(a)in the making of the scheme;
(b)in the execution of the scheme;
(c)in the execution of such part of the peripheral and bulk services as may be considered necessary.