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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Andhra Pradesh - Subsection

Section 1(3) in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007

(3)They shall come into force from the date of publication of the Notification in the Andhra Pradsh Gazette.