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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(7)(e) in Andhra Pradesh Revised Building Rules, 2008

(e)In case of SI.Nos. 4 to 10 of above Table, stepped type buildings or incremental type buildings may be allowed only in respect of individual residential or educational / institutional buildings and such incremental development would be considered only after a minimum time period of 5 years.