Section 3(b) in Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007
(b)"Building Approving Authority" means in UDA areas the Commissioner of Municipal Corporation in Municipal Corporation area or the Vice-Chairman of the urban Development Authority in areas outside the limits of Municipal Corporation as the case may be. In case of areas falling in non UDA areas, Building Approval authority will be respective local body. However they shall obtain prior Technical Approval from the Director of Town & Country Planning.
