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[Cites 0, Cited by 0] [Section 90A(1)] [Section 90A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 90A(1)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(b)The construction shall be subject to die condition that all parameters laid down in relevant statutes, Master plan, Zonal Development Plan, Building Bye-Laws, Building Rules and other relevant Government Orders including Andhra Pradesh Fire Services Act, 1999 and the National Building Code are satisfied.