Legal Document View

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
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(a) in Andhra Pradesh Building Rules - 2012

(a)In case of areas falling in Hyderabad Metropolitan Development Authority (HMDA), Visakhapatnam Urban Development Authority (VUDA), Vijayawada-Guntur-Tenali-Mangalagiri Urban Development Authority (VGTMUDA) where the proposed site area for residential projects is 4000sq.m and above, the developer shall provide at least 20% of developed land for Economically Weaker Sections (EWS) and Low Income Groups (LIG) housing in such projects.