Section 1(b) in Andhra Pradesh Revised Building Rules, 2008
(b)They shall apply to all building activities in the Municipal Corporation areas, the Urban Development Authority areas in the State other than Greater Hyderabad Municipal Corporation, Greater Visakhapatnam Municipal Corporation, Vijayawada Municipal Corporation and Guntur Municipal Corporation, Hyderabad Urban Development Authority area (HUDA), Hyderabad Airport Development Authority area (HADA), Cyberabad Development Authority area (CDA), Visakhapatnam Urban Development Authority area (VUDA), and Vijayawada Guntur Tenali Mangalagiri Urban Development Authority areas (VGTMUDA).
