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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(2)The rates of user charges to be levied shall be calculated and assessed depending on each case and notified in advance and the method and manner of collection of user charges shall also be notified duly stating the terms and conditions specifically.Chapter-VIII Finance, Accounts, Budget and Audit