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 23] [Entire Act] State of Andhra Pradesh - Subsection Section 23(iii) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002 (iii)The cellar shall be restricted to building line and a minimum of 1.5 meters safe distance has to be maintained on sides and rear side.
