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[Cites 0, Cited by 0] [Section 31(9)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(9)(c) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(c)to pay necessary fees and charges as per the rules for the sanction of development permission before commencing any construction activity on reconstituted plots.