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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(3)(c) in Andhra Pradesh Capital Region Development Authority Act, 2014

(c)the form, manner and procedure for the application for development permission, the payment of fees, rates of user charges, form of ownership clearance and fees payable, and conditions to be complied with by the applicant and the Local body while considering the building permissions based on the development permission given by the Authority;