Section 8(c) in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
(c)Conversion charges as prescribed rule 7 of the Rules.(ii)[ The above charges may be remitted in full at the time of submission of application form or 50% of the said amount shall be paid along with the application form and balance 50% shall be paid within 6 months from the date of submission of application] [Rules 8(ii) substituted, by G.O.Ms. No. 113, M.A. & U.D. (M1), Departmenrt, dated 31-01-2008].
