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State of Andhra Pradesh - Section

Section 13 in Revised Building Rules, 2007

13. Urban Design and Architectural Control.

- for certain areas as well as sites abutting major roads of 30 mt and above, the Sanctioning Authority may enforce urban design and architectural control. These shall be detailed out keeping in view the development conditionalities and requirements given in these Regulations and the National Building Code norms. for this purpose, urban design and architectural control sheets / Plans approved by the Sanctioning Authority shall be complied with.