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[Cites 0, Cited by 1] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(3) in Hyderabad Metropolitan Development Authority Act, 2008

(3)Notwithstanding anything contained in subsection (1) no development charge shall be leviable in case of any development undertaken by the Central Government Department, the State government Departments, or local authority.