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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(37) in Andhra Pradesh Capital Region Development Authority Act, 2014 (37)"residence" includes the use of any land or building or part thereof for human habitation, and the expression `residential use' shall be construed accordingly;
