Section 220 in Andhra Pradesh Municipalities Act, 1965
220. Application to construct or reconstruct huts.
(1)Every person who intends to construct or reconstruct hut shall send to the Commissioner.(a)an application for permission to execute the work; and(b)a site plan of the land.(2)Every such application and plan shall contain the particulars and be prepared in the manner required by rules or bye-laws.
