Section 177(1) in Andhra Pradesh Municipalities Act, 1965
(1)When any building or part thereof abutting on a public street is within a street alignment defined under Section 175, the Commissioner may, whenever it is proposed--(a)to rebuild such buildings or take it down to an extent exceeding one half thereof above the ground level, such half to be measured in cubic centimetres, or(b)to remove, reconstruct or make any addition, to any portion of such building which is within the street alignment, by an order require such building, addition or alteration to be set back to the street alignment;Provided that such setting back shall not be required in respect of such building or a portion thereof which has not been demolished and rebuilt.
