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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(e) in Andhra Pradesh Revised Building Rules, 2008

(e)Any licensed developer/builder/other technical personnel who undertake construction in violation of the sanctioned plans shall be black-listed and this, this would entail cancellation of their license besides being prosecuted under the relevant laws/code of conduct.