Section 2(1)(iv) in Revised Building Rules, 2007

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State of Andhra Pradesh - Subsection

Section 2(1)(iv) in Revised Building Rules, 2007

(iv)"High-Rise building" means a building 18 meters or more in height. However, chimneys, cooling towers, boiler rooms/ lift machine rooms, cold storage and other non-working areas in case of industrial buildings and water tanks, and architectural features in respect of other buildings may be permitted as a non-High Rise building. Buildings less than 18 m including stilt floor/parking floor stand excluded from the definition of high-rise buildings.

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State of Andhra Pradesh - Subsection

Section 2(1)(iv) in Revised Building Rules, 2007