Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 128 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 128. Fines to be paid to the Authority. - All fines imposed for an offence under this Act or any regulation made thereunder shall be paid into the development fund of Authority.
