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

State of Telangana - Subsection

Section 47(1) in Hyderabad Metropolitan Development Authority Act, 2008

(1)In order to recover fully or partly, the capital expenditure incurred or likely to be incurred for the provisions of utilities, amenities, services or facilities provided by the Metropolitan Development Authority, the Metropolitan Development Authority may levy and collect a charge from the users, hereinafter called the user charges.