Section 14(2) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(2)No such application for permission shall be deemed necessary for the following minor alterations, repairs in any existing building in according with these rules;(a)providing or closing of a window or door or ventilator not opening towards other's property;(b)undertaking fencing or construction of compound wall;(c)Providing intercommunication doors;(d)whitewashing/painting;(e)plastering and patch work; and(f)re-flooring;
