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 15] [Entire Act] State of Andhra Pradesh - Section Section 18 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960 18. Conversion into non-residential building:. - No residential building shall be converted into a non-residential building except with the permission in writing of the Controller.
