Section 31(3)(a) in Andhra Pradesh Urban Areas (Development) Act, 1975

[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

(a)in the case of an order or decision of assessment of development charges :-

(i)confirm, reduce, enhance, or annul such assessment;

(ii)set aside such assessment and direct the Authority to make a fresh assessment after such further inquiry as may be directed ; or

(iii)pass such other orders as it may think fit, or

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