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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(a) in Andhra Pradesh Building Rules - 2012

(a)The owner and builder / developer shall give an Affidavit duly notarised to the effect that in the case of any violation from the sanctioned building plan, the Enforcement Authority can summarily demolish the violated portion.