Section 12A in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007
12A. [ [Rule 12(a) inserted by G.O. Ms. No. 112 MA & UD (Ml), Department, dated 31-01-2008]
The builder/developer responsible for construction made with deviations and unauthorized constructions shall be blacklisted]. [Rule 9(i) and Rule 9(m) deleted by G.O. Ms. No. 112 MA & UD (Ml), Department, dated 31-01-2008]
