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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(ii) in Andhra Pradesh Municipalities Development Control Rules, 2008

(ii)In case of existing buildings approved prior to these Rules, further additions of floors on the earlier permitted building may be considered either as per these rules or the then rules in force in respect of setbacks, whichever the applicant opts for. This will not apply for building extensions or redevelopment ventures in such sites.