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[Cites 0, Cited by 0] [Section 455A] [Entire Act]

State of Telangana - Subsection

Section 455A(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)payment of penalty equivalent to thirty three percent (33%) of the various categories of fees and charges payable by the applicant for obtaining building permission in addition to the regular fee and other charges payable.