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

State of Andhra Pradesh - Subsection

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

(b)where a plot is subject to a mortgage with possession or to a lease, the Planning Officer shall determine in what proportion the mortgagee or lessee on the one hand and the mortgagor or lessor on the other hand shall pay such contribution;