Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Andhra Pradesh - Subsection Section 27(3) in Andhra Pradesh Urban Areas (Development) Act, 1975 (3)The development charges shall be leviable on any person who institutes or changes any such uses, undertakes or carries out any such development.
