Section 227 in Andhra Pradesh Municipalities Act, 1965
227. Application of provisions to alterations and additions.
(1)The provisions of this chapter and of any rules or bye-laws made under this Act relating to construction and reconstruction of buildings shall also be applicable to any alteration thereof or addition thereto.Provided that works of necessary repair which do not affect the position or dimension of a building or any room therein shall not be deemed as an alteration or addition for the purposes of this section.x x x x
