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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(1)The Authority may levy the user charges for recovering the expenditure either partly or fully for those expenditure such as capital and operation and maintenance incurred for the provisions of the utilities, amenities, and services including the external infrastructure provided by the Authority.