Section 2(b) in Andhra Pradesh Fire Prevention And Safety Measures For High-Rise Hospital Buildings Rules, 2011
(b)'Municipal Laws' means,-(i)the Andhra Pradesh Town Planning Act, 1920.(ii)the Greater Hyderabad Municipal Corporation Act, 1955 in respect of GHMC(iii)the Visakhapatnam Municipal Corporation Act, 1979 in respect of the Visakhapatnam Municipal Corporation.(iv)the Vijayawada Municipal Corporation Act, 1981 in respect of Vijayawada Municipal Corporation.(v)The Andhra Pradesh Municipal corporation Act, 1994 in respect of the Municipal Corporations;(vi)the Andhra Pradesh Municipalities Act, 1965 in respect of the Municipalities;(vii)the Andhra Pradesh Urban Areas (Development) Act, 1975 ;(viii)the Andhra Pradesh Panchayata Raj Act, 1994 in respect of the Nagar Panchayats and(ix)The Hyderabad Metropolitan Development Authority Act, 2008 (Act 8 of 2008)
