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 9] [Entire Act] State of Andhra Pradesh - Subsection Section 9(9) in Revised Building Rules, 2007 9.2The minimum size of plot for High Rise building shall be 2000 sq. m. for buildings in the Skyscraper zone, high rise buildings between 18mt. to 36mts. height shall not be permitted. However normal buildings below 18mts. height would be allowed.
