Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 121] [Entire Act] State of Andhra Pradesh - Subsection Section 121(2) in Andhra Pradesh Capital Region Development Authority Act, 2014 (2)The amount of user charges to be levied and its manner of assessment shall be as may be prescribed.
