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

State of Andhra Pradesh - Subsection

Section 24(e) in Revised Building Rules, 2007

(e)Any licenced 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 licence besides being prosecuted under the relevant laws / code of conduct.