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

State of Andhra Pradesh - Subsection

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

(d)the form, manner and procedure for modifications to the Plans prepared under the Act, the payment of fees and rates of conversion charges for such modifications;