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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(n) in Amaravati Land Allotment Rules, 2017

(n)"Process Fee" means a non-refundable fee, which shall be payable by each applicant at the time of filing the application for allotment of land or obtaining any approvals thereon, as decided by the Authority from time to time.