Section 2(h) in The Andhra Pradesh Fire Service Act, 1999
(h)"high-rise building" means a building the height of which is [18 meters] [Substituted for '15 meters' by Act No. 21 of 2006, w.r.e.f. 1-2-2007. Published in Andhra Pradesh Gazette RS to Part 1 ext No. 74 dated 8-12-2006.] or more from the surface level of the land contiguous to such building;
