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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(d) in Revised Building Rules, 2007

(d)for Building activity within the restricted zone near the airport or within 500 m distance from the boundary of Defence areas / Military establishments, necessary clearance from the concerned Airport Authority / Defence Authority / shall be obtained. for sites located within the Air Funnel zone, prior clearance from the Airport Authority shall be obtained. In case of NSTL, Visakhapatnam no building shall be allowed within a distance of 20 metres from the boundary wall of NSTL, Visakhapatnam.