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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5) in Hyderabad Metropolitan Development Authority Act, 2008

(5)The Metropolitan Development Authority shall levy such fees and conversion charges from the owners as applicable and as may be prescribed in any such modification effected to the Metropolitan Development Plan and Investment Plan.Chapter - IV Unified Metropolitan Transport Authority