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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(4) in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007

(4)"Unauthorized construction" means any building that has been constructed in violation of the sanctioned building plan or without obtaining building permission from the sanctioning authority.