Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(23) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002 (23)"Means of Access" means an access to a building or plot from an existing public street or road through a road/ street/pathway;
