Section 3(m) in Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987
(m)[ "promoter" means a person, including the owner of the land, who construct or cause to be constructed a block or building of apartment for the purpose of selling some or all of them to other persons, and includes his assignees; and where the person who develops or builds and the person who sells are different persons, the term includes both.] [Substituted by Andhra Pradesh Apartments (Promotion of Construction and Ownership) (Amendment) Act, 1993.]
