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[Cites 0, Cited by 0] [Section 116(2)] [Section 116] [Entire Act]

State of Andhra Pradesh - Subsection

Section 116(2)(g) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(g)the procedure for assessment, levy and collection of impact fee, cess, development charges, urban infrastructure fee and calculation and assessment for the land and buildings;