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State of Arunachal Pradesh - Section

Section 133 in Arunachal Pradesh Municipal Act, 2007

133. Power to levy development charge.

- The Municipality may levy such development charge as may be determined by regulations, from time to time, on any residential building with a height of more than fourteen meters, or any non-residential building, having regard to its location along a particular category of street, its use characteristics, and sanctioned built up area.