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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Telangana - Subsection

Section 46(1)(c) in Telangana Urban Areas (Development) Act, 1975

(c)Payment of penalty equivalent to Thirty Three Percent (33%) of the various categories of fees and charges payable by the applicant for obtaining building permission in addition to the regular fee and other charges payable.