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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(e) in Andhra Pradesh Building Rules - 2012

(e)The sites in old / Existing Built-up Areas / Congested Areas / Settlement / Gram Khantam / Abadi (Annexure-I) and List of Areas Prohibited for High- Rise Buildings (Annexure-II) shall be notified by the Local Bodies in consultation with the Competent Authority. The Government may add to or delete from the list of the said areas.