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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(1)The reconstituted plot / land owners shall have to pay for the usage, consumption and maintenance charges levied by the agencies responsible for the common infrastructure and respective services roads, street lighting, solid waste management, sewerage treatment plant, water supply, parks and play grounds and other amenities.