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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(7) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(7)The Authority shall levy such fees and charges including the development charges as stated in Rule 21 of these rules from the concerned applicant while issuing the orders on approval by the Government.Chapter-IV Development Schemes