Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Urban Areas (Development) (Amendment) Act, 2006 31 of 2006 [19 September 2006] CONTENTS 1. Short title and commencement 2. Amendment of Section 28 (Act 1 of 1975) Andhra Pradesh Urban Areas (Development) (Amendment) Act, 2006 31 of 2006 [19 September 2006] PREAMBLE An Act to amend the Andhra Pradesh Urban Areas (Development) Act, 1 975. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-seventh Year of the Republic of India as follows: 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Urban Areas (Development) (Amendment) Act, 2006. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment of Section 28 (Act 1 of 1975) :- In the Andhra Pradesh Urban Areas (Development) Act, 1975 in Section 28, in sub-section (2), for the first proviso, the following proviso shall be substituted, namely.-- "Provided that such rates of development charges shall not exceed rupees three hundred per square meter in the case of development of land and rupees one hundred and twenty five per square meter in the case of development of building".