Section 27(1) in Andhra Pradesh Urban Areas (Development) Act, 1975
(1)Subject to the provisions of this Act and the rules made thereunder, the Authority shall levy charges (hereinafter called the development charges) on the institution of use or change of use of land or building or development of any land or building for which permission is required under this Act in the whole area or any part of the development area within the maximum rates specified in Section 28.Provided that the rates of development charges may be different for different parts of the development area and for different uses.Provided further that the previous sanction of the Government his been obtained for the rates of levy.
