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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(ii) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

(ii)In case of plots more than 300 Sq. meters, the following accessory uses may be allowed in the front or rear open spaces the height of these accessory buildings shall not be more than 2.75 meters;