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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(5)(b) in Andhra Pradesh Urban Areas (Development) Act, 1975

(b)All development charges payable in respect of any land or building by any person shall, together with interest due upon the date of realisation, be recoverable from such person or his successor-in-interest in such land or building as arrears of land revenue.