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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(1) in Hyderabad Metropolitan Development Authority Act, 2008

(1)Subject to the provisions of this Act and rules made thereunder, the Metropolitan Development Authority shall levy a charge, hereinafter called development charge on:
(a)the carrying out of any land or building or both;
(b)the change of use of land or building or both;