Section 9 in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
9. Scrutiny by the Competent Authority.
- (i) After receipt of an application for regulation of layout in Annexure-1 with necessary documents and plans, the Competent Authority in respect of areas falling in the limits of Urban Development Authority shall scrutinise application as per these Rules, carry out necessary inspections and in case the application is found in accordance with these Rules and after the owner hands over the open spaces if any to the concerned Municipality/ Municipal Corporation/local body, the Competent Authority communicate it's approval to the applicant as early as possible but not beyond six months from the last date of receipt of Applications fixed.(ii)In case of applications which are found to be not in accordance with these Rules, orders shall be issued rejecting such applications as early as possible but not beyond six months from the last date of receipt of Applications fixed.(iii)In case of Municipalities/Municipal Corporations falling outside UDA area, or in case of Gram Panchayats covered in Master Plan limits of non-UDA areas, the Competent Authority after scrutiny with respect to Master Plan and as per these Rules and after carrying out necessary site inspection shall submit remarks to the Director of Town and Country Planning for technical approval or the official authorized by the Director of Town and Country Planning in this behalf. After approval or rejection to the applicant as early as possible but not beyond six months from the last date fixed for receipt of Applications.(iv)In case of application for individual plot which is not affected by any Change of Land Use or Master Plan roads, such cases may be processed and disposed at level of Competent Authority only.(v)The Competent Authority may engage the services of licensed technical personnel, namely architects and graduate engineers, for scrutiny of the applications and for field inspections. Mere receipt of application or any delay in communication of final orders in the matter will not imply the approval of the application.
