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[Cites 0, Cited by 0] [Section 15(7)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(7)(B) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(B)Authenticated copy of the license or land use permission, building sanction plan and the commencement certificate from the competent authority obtained in accordance with the laws applicable for the project, and where the project is proposed to be developed in phases, an authenticated copy of the license or land use permission, building sanction plan and the commencement certificate for each of such phases;