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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Telangana - Subsection

Section 58(2)(k) in Telangana Urban Areas (Development) Act, 1975

(k)the procedure for the levy of development charges and exemption from it on any development or institution or change of any use of any land or building;