Section 176 in Andhra Pradesh Municipalities Act, 1965
176. Buildings not to be constructed within street alignment or building line.
(1)No person shall construct any portion of any building within a street alignment defined under Section 175.(2)No person shall erect or add to any building between street alignment and a building line defined under Section 175 except with the permission of the Commissioner who may, when granting the permission, impose such conditions as the council may lay down for such cases.
