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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(6) in Amaravati Land Allotment Rules, 2017

6.2Payment : The Allottee shall pay to the Authority the Lease Premium or Lease Rental or Sale Price of the land, as the case may be, in the time period and in the manner provided in the Regulations and/or Standing Orders from time to time.