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[Cites 0, Cited by 0] [Section 90A(1)] [Section 90A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 90A(1)(c) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(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.