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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(d) in Andhra Pradesh Revised Building Rules, 2008

(d)For Building activity within the restricted zone near the airport or within 500 m distance from the boundary of Defence areas/Military establishments necessary clearance from the concerned Airport Authority/ Defence Authority/shall be obtained. For sites located within the Air Funnel zone, prior clearance from the Airport Authority shall be obtained.