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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Andhra Pradesh - Subsection

Section 97(1)(c) in Andhra Pradesh Capital Region Development Authority Act, 2014

(c)no such contribution shall be levied on a plot used, allotted or reserved for a public purpose or for the purpose of the Authority which is solely beneficial to the owners of land or residents within the area of the scheme; and