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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Telangana - Subsection

Section 46(2) in Hyderabad Metropolitan Development Authority Act, 2008

(2)The development charge payable in respect of any land and/or building by any person shall be a first charge on such land and/or building, subject to the condition that there is no change in use or activity or additions/extensions in which case fresh development charge are applicable.