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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(c) in Revised Building Rules, 2007

(c)Any developer/builder undertaking development or any firm doing property business in any Municipal Corporation / UDA / Municipality or soliciting property sale/transactions or advertising as such in case of above, shall necessarily mention the details of it's licence number, licence number of the licenced developer to whom the approval is given by the said Municipal Corporation / UDA / Municipality, together with the permit number and it's validity for information and verification of public/prospective buyers.