Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(d) in Andhra Pradesh Building Rules - 2012 (d)In case of Notified Slums / Economically Weaker Section (EWS) Buildings, the special regulations as notified by the Government from time to time shall be followed.
