Section 209(1) in Andhra Pradesh Municipalities Act, 1965
(1)If any person intends to construct or reconstruct a building other than a hut, he shall send to the Commissioner--(a)an application in writing for the approval of the site, together with a site plan of the land, and(b)an application in writing for permission to execute the work together with ground-plan, elevations and sections of the building, and a specification of the work.(c)a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate or as the case may be, an affidavit referred to in Section 184.Explanation. - `Building' in this sub-section shall include a wall or fence of whatever height bounding or abutting on any public street.
