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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(e) in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007

(e)The layout pattern as far as possible shall be retained inpso facto and only in exceptional cases like need for connectivity, integration with surrounding network, etc. modifications max be considered by the Competent authority.