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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(ii) in Revised Building Rules, 2007

(ii)"Enforcement Authority" means the Commissioner of the Municipal Corporation, the Commissioner of the Municipality or the Executive Authority of the Gram Panchayat in case of areas outside the Municipal areas of the Development Authority or a Special Unit created for the purpose of sanctioning and monitoring building and development activity.