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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(3)(b) in Andhra Pradesh Urban Areas (Development) Act, 1975

(b)where the application relates to the carrying out of any development the Authority may refuse to assess the amount of development charges payable by such person concerned unless it is satisfied that the applicant has an interest in the land or building sufficient to enable him to carry out such development or that the applicant is able to obtain such interest and that the applicant shall carry out the development within such period as the Authority may determine ;