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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(6) in Andhra Pradesh Regulation and Penalization of Buildings Constructed Unauthorizedly and in Deviation of the Sanctioned Plan Rules, 2015

(6)The application shall be filed within sixty days from the date of Notification of these rules along with the prescribed penal amount as given in rule 5.