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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(3)(b) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(b)The "Provisional, as well as, Final No-Objection Certificate" shall be valid only for the occupancy class, the occupant load and the building particulars indicated in the application. Fresh No Objection Certificate will be required for change in occupancy.