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State of Andhra Pradesh - Section

Section 18 in Andhra Pradesh Building Rules - 2012

18. Urban Design and Architectural Control.

- For certain areas as well as sites abutting major roads of 30m and above, the Competent Authority may enforce urban design and architectural control. These shall be detailed out keeping in view the development conditionalities and requirements given in these Regulations and the National Building Code norms. For this purpose, urban design and architectural control sheets / Plans approved by the Competent Authority shall be complied with.