Section 4 in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
4.
) Where development works have been completed and application has been filed to the competent authority for issue of Completion or Occupancy Certificate.(p)"Project Land" means, any parcel or parcels of land on which the project is developed and constructed by a promoter; and(q)"Section" means, a section of the Act;(2)Words and expressions used herein and not defined, but defined in the Act, shall have the same meaning respectively assigned to them in the Act.Chapter-II Real Estate Project
