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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(iii) in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007

(iii)"Minimum standards of layout development" means the standards of facilities and amenities as prescribed by the competent authority in approving such unapproved layouts.