Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(23) in Hyderabad Metropolitan Development Authority Act, 2008 (23)'Residence' includes the use of any land or building or part thereof for human habitation and the expression "Residential use" shall be construed accordingly;
