Section 72 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
72. Certain amounts to be added to, or deducted from, contribution to be levied from person.
- The amount by which the total value of the plots included in the final scheme with all the buildings and works thereon allotted to a person falls short of or exceeds the total value of the original plots with all the buildings and works thereon of such person shall be deducted from, or, as the case may be, added to, the contribution to be levied from such person, each of such plots being estimated at its market value at the date of declaration of intention to make a scheme or the date of the notification issued by the Government under sub-section (5) of section 17and without reference to improvements contemplated in the scheme other than improvements due to the alteration of its boundaries.
