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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(3) in Hyderabad Metropolitan Development Authority Act, 2008

(3)The development charge payable in respect of any land and / or building by any person shall, together with interest due upto the date of realization, be recoverable from such person or his successor-in-interest in such land and / or building as arrears of land revenue.