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 37] [Entire Act] State of Andhra Pradesh - Subsection Section 37(ii) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002 (ii)No building permission shall be accorded, if provision for water harvesting pits is not made wherever necessary;
