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[Cites 0, Cited by 0] [Section 5(9)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(9)(d) in Andhra Pradesh Building Rules - 2012

(d)If the construction is being taken up by a builder, an attested copy of the registered agreement entered between the owner of the property and the builder shall be submitted. In case of any changes in the agreement at a later date, a copy of the same shall also be submitted to the local authority.