Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 25 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002 25. Other Charges. - In addition to the above, the Executive Authority shall levy development charges and Betterment Charges as specified by the Collector or Government.
