Section 4(1)(a) in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007

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State of Andhra Pradesh - Subsection

Section 4(1)(a) in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007

(a)In respect of cases of residential buildings 18 mts. and above in height, Commercial buildings 15mts. And above in height, and buildings of public congregation like schools, Cinema theatres, function halls and other assembly buildings on plot area of 500 sq. mts. And above or of height above 6 mts. as stipulated in Section 13 of the Andhra Pradesh Fire'Service Act, 1999 from Fire Service Department.

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State of Andhra Pradesh - Subsection

Section 4(1)(a) in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007