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

State of Andhra Pradesh - Subsection

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

(vi)"Sanctioning Authority" means the Vice-Chairman of Urban Development Authority Commissioner of the Municipal Corporation, the Commissioner of the Municipality or the Executive Authority of the Gram Panchayat or a Special Unit created for the purpose of sanctioning and monitoring building and development activity as the case may be.