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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3) in The Andhra Pradesh Fire Service Act, 1999

(3)The authority or Officer competent to approve the building plans before construction under the relevant law for the time being in force, shall not accord such approval except on production of a no objection certificate issued under sub-section (2) wherever required.