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[Cites 0, Cited by 0] [Section 5(9)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(9)(e) in Andhra Pradesh Building Rules - 2012

(e)An undertaking on a Stamp Paper of Rs.100/-duly signed by the owner and builder specifying that no flat or built-up area shall be given possession to the purchaser / tenant unless they obtain the occupancy certificate from the local authority and provide all regular service connections.