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[Cites 0, Cited by 0] [Section 205(1)] [Section 205] [Entire Act]

State of Andhra Pradesh - Subsection

Section 205(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)that in any streets or portions of streets specified in the notice--
(i)continuous building will be allowed;
(ii)the elevation and construction of the frontage of all buildings thereafter constructed or reconstructed shall, in respect of their architectural features, be such as the council may consider suitable to the locality; or