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

State of Andhra Pradesh - Subsection

Section 81(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(3)In lieu of the recovery of the dues of the Authority in the manner provided in sub-section (2), any sum due or the balance of any sum due, as the case may be, by such defaulter may be recovered from him by a suit in any court of competent jurisdiction.