Section 6(9) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(9)The extent of land to be provided by the educational agency as indicated in sub-rule (6) shall be utilised for developing it as play ground and garden for the institution. The educational agency shall take necessary action in this regard. The Government are empowered to reduce the extent of land to be provided by the educational agency for the purpose of play ground and garden of the institution, especially in urban areas.
