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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Andhra Pradesh - Subsection

Section 86(2) in Andhra Pradesh Capital Region Development Authority Act, 2014

(2)Any expenses incurred by the Authority under this section shall be recovered from the person in default or from the owner of the plot in the manner provided for the recovery of sums due to the Authority under the provisions of the Act.