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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(a) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(a)in respect of each property on which the contribution may be levied under section 23, its market value at the date of the publication of the notification under section 10 or section 12, shall be estimated without reference to the improvements contemplated in the scheme.