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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3)(d) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(d)to levy and collect such scrutiny fees for scrutiny of documents submitted to the Authority for permission for development as may be prescribed by regulations;