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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1) in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007

(1)The amount collected by the Competent Authority under these rules shall be kept and maintained under the control of the Competent Authority in a separate escrow account and utilized only for improvement of amenities in the area.