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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(7)(n) in Andhra Pradesh Municipalities Development Control Rules, 2008

(n)In all plots 750 sq. meters and above, provision shall be made for earmarking an area of 3 meter x 3 meter for the purpose of setting of public utilities like electricity distribution transformer, etc. within the owner's site and located in a corner splay of setback subject to mandated public safety requirements, ensuring turning radius for vehicles etc.