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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(a) in Andhra Pradesh Municipalities Development Control Rules, 2008

(a)The Sanctioning Authority shall along with the Building Application collect only the Building Permit / License fees. The balance fees and Charges shall be levied and collected before the issue of permission/sanction. In case of rejection of application, the above initial fees would be forfeited.