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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(7)(xvi) in Andhra Pradesh Revised Building Rules, 2008

(xvi)Where all the owners of sites along an abutting road come forward for widening of the road by undertaking preparation of a Road Development Plan which would improve circulation in the area and duly approved by the competent authority, and by leaving the area affected in the widening of such road free of cost and implement it within one year, then higher height of the corresponding widened road width would be considered for such sites.