Section 8 in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007
8. Exemption.
- Huts, semi permanent houses ["RCC houses of up to two storeys (G+l) in sites up to 100 sq. meters"] [Substituted, by G.O. Ms. No 112 MA & UD (Ml), Department, dated 31-01-2008] and are not covered under these Rules.
