Section 1(b) in Andhra Pradesh Building Rules - 2012
(b)They shall apply to the building activities in the areas falling in;(i)Hyderabad Metropolitan Development Authority (HMDA),(ii)All Urban Development Authorities,(iii)All Municipal Corporations,(iv)All Municipalities,(v)All Nagar Panchayats,(vi)Gram Panchayat areas covered in Master Plans/General Town Planning Schemes notified under Andhra Pradesh Town Planning Act,1920 and(vii)Industrial Area Local Authority (IALA) / Special Economic Zone (SEZ) notified by Government.
