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[Cites 0, Cited by 0] [Section 18B] [Entire Act]

State of Telangana - Subsection

Section 18B(1) in Telangana Town-Planning Act, 1920

(1)For the purpose of assessing the development charges, the use of land or building shall be classified under the following categories:-
(i)Industrial;
(ii)Commercial;
(iii)Residential;
(iv)Agricultural or conservation and recreational; and
(v)Miscellaneous (other uses).