Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(ii) in Andhra Pradesh Building Rules - 2012

(ii)Where the Town Planning Section Head is in the cadre of Deputy Director or above, the Sanctioning Authority is empowered to sanction the building permission in plot area up to 1000sq.m, in the sites where the proposed activity is permissible in normal course as per Zoning Regulations.