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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(iv) in Andhra Pradesh Revised Building Rules, 2008

(iv)"High-Rise building" means a building 18 meters or more in height. However, chimneys, cooling towers, boiler rooms/'lift machine rooms, cold storage and other non-working areas in case of industrial buildings and water tanks, and architectural features in respect of other buildings may be permitted as a non-High Rise building. Buildings less than 18m including stilt floor/parking floor stand excluded from the definition of highrise buildings.