Section 2(h) in Andhra Pradesh Building Rules - 2012
(h)'Sanctioning Authority' means. - (i) The Metropolitan Commissioner, Hyderabad Metropolitan Development Authority.(ii)The Vice Chairman of the respective Urban Development Authority.(iii)The Commissioner of respective Urban Local Body.(iv)The Executive Authority of the Gram Panchayat.(v)The Executive Authority of the Special Unit created as the case may be for the purpose of sanctioning and monitoring building and development activity, as applicable.
