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[Cites 0, Cited by 1] [Section 84] [Entire Act]

State of Andhra Pradesh - Subsection

Section 84(6) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(6)Any expenses incurred by the Metropolitan Commissioner / Vice-Chairperson under the sub-section (5) shall be a sum due to the Authority under the Act from the person in default.