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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Andhra Pradesh - Subsection

Section 71(1)(d) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(d)the contribution levied on a plot used, allotted or reserved for a public purpose or for the purpose of the Authority which is beneficial partly to the owners of land or residents within the area of the scheme and partly to the general public shall be calculated in proportion to the benefit estimated to accrue to the general public from such use, allotment or reservation.