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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Telangana - Subsection

Section 64(2) in Telangana Infrastructure Development Enabling Act, 2001

(2)The Infrastructure Authority shall give an opportunity of not less than fifteen days from the date of service of notice to the Developer to show cause in writing, why such Polluter Charges should not be levied on the Developer, before passing the order under this section.