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 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(iii) in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976 (iii)every alteration in the plan or elevation of the structures thereon and every sub division, sanctioned by the competent authority under these rules.
