Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 220] [Entire Act] State of Andhra Pradesh - Subsection Section 220(1) in Andhra Pradesh Municipalities Act, 1965 (1)Every person who intends to construct or reconstruct hut shall send to the Commissioner.(a)an application for permission to execute the work; and(b)a site plan of the land.
