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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3)(c) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(c)to levy and collect such fees for the execution of works as referred above and for provision of other services and amenities as may be prescribed by regulations;