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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

State of Andhra Pradesh - Subsection

Section 107(2)(d) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(d)any expenses incurred by the Authority in connection with preparation of Perspective Plan [PP] or Master Plan [MP] or Infrastructure Development Plan [IDP] or Area Development Plan or Zonal Development Plan or Land Pooling Scheme [LPS] or Town Planning Scheme [TPS] or a Development Scheme or any other plans, undertaking surveys, studies, and execution of projects and schemes;