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 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(v) in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007 (v)"Plot holder" means a person on whose name the plot is registered with a registered sale deed prior to the notification of these rules.
