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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(vi) in Revised Building Rules, 2007

(vi)The Registration Authority shall register only the permitted built up area as per the sanctioned building plan and only upon producing and filing a copy of such sanctioned building plan in original. On the Registration Document it should be clearly mentioned that the registration is in accordance with the sanctioned building plan in respect of setbacks and number of floors.