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] [Entire Act] State of Andhra Pradesh - Section Section 4 in Andhra Pradesh Rules for Construction and Regulation of Multiplex Complexes, 2007 4. Redevelopment of existing cinema halls into Multiplex Complex. - Conversion of existing cinema halls' to multiplex complexes will be allowed if they comply with the requirements given hereunder.
