Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 55 in Telangana Infrastructure Development Enabling Act, 2001

55. Fees and charges to be credited to the fund.

- The Government Agency or the Local Authority will inter-alia levy fees and charges on the application for the projects and project fee on the developer under the Concession Agreement as may be prescribed from time to time and which fees shall be credited to the fund.