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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(1)No application for permission of the development of land under Section 82 of the Act shall be deemed valid unless the person giving application has paid to the Authority, in advance the fees determined by the Authority from time to time for the grant of permission, and a receipt in token of payment of such fee is attached to the application.