Section 19 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
19. Application for permission of the Development of Land.
(1)No application for permission of the development of land under Section 82 of the Act shall be deemed valid unless the person giving application has paid to the Authority, in advance the fees determined by the Authority from time to time for the grant of permission, and a receipt in token of payment of such fee is attached to the application.(2)The factors and circumstances to be taken into consideration in determining such fee shall be prescribed by regulations made under this Act.Chapter-VI Acquisition, Assembly and Disposal of Lands
