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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Andhra Pradesh - Subsection

Section 97(1)(a) in Andhra Pradesh Capital Region Development Authority Act, 2014

(a)where the cost of the scheme,-
(i)does not exceed half of the increment, the cost shall be met wholly by a contribution, and
(ii)exceeds half of the increment, to the extent of half of the increment it shall be met by a contribution and the excess shall be borne by the Authority;