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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2)(i) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(i)to undertake, manage and supervise the urban amenities and to make environment friendly, modem and SMART metropolitan/ urban region either directly or through outsourced entities by delegating powers to collect user charges;