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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1)(c) in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007

(c)In case of buildings of height above 15 mts., necessary certificate from licensed structural engineer with regard to structural safety compliance of such buildings needs to be submitted.