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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(3)(d) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(d)calculate the contribution to be levied under sub-section (1) of section 71, on each plot used, allotted or reserved for a public purpose or for the purpose of the Authority which is beneficial partly to the owners or residents within the area of the scheme and partly to the general public;