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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Andhra Pradesh - Subsection

Section 101(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(3)The development charges payable in respect of any land and/ or building by any person shall be a first charge on such land and/or building, subject to the condition that there is no change in use or activity or additions or extensions in which case fresh development charges are applicable.