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 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(6) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002

(6)"Building" means any structure for whatsoever purpose and whatsoever materials constructed, and every part thereof whether used for human habitation or not, It includes foundation, plinth, walls, floors, roofs, chimneys, plumbing and building services, fixed platforms, verandah, balcony, cornice or projection, part of a building or anything affixed thereto or an wall enclosing or intended to enclose any land or space, and sings and outdoor display structures. Tents, pandals, shamianahs/tarpaulin sheltors shall not be considered as buildings