Section 2(a) in Andhra Pradesh Building Rules - 2012
(a)'Competent Authority' means - (i) The Metropolitan Commissioner, Hyderabad Metropolitan Development Authority in HMDA area exclusive of Greater Hyderabad Municipal Corporation (GHMC) Area,(ii)The Commissioner, Greater Hyderabad Municipal Corporation (GHMC)(iii)The Vice Chairman of the respective Urban Development Authority.(iv)The Director of Town & Country Planning in case of Municipal Corporations, Municipalities, Nagara Panchayats not covered in Urban Development Authorities and Gram Panchayat areas covered in Master Plans / General Town Planning Schemes notified under Andhra Pradesh Town Planning Act, 1920.
