Section 3(4) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(4)The owner of any land or groups of owners/developers who intend to subdivide or layout the land into building plots in the Revenue Survey Nos. area of the Village, i.e., outside the Gram Kan tarn or settlement area shall;(a)apply to the Executive Authority for necessary layout permission as prescribed in sub-rule (1) and in accordance with these rules;(b)carry out the layout development works as per specifications and standards appended in Annexure-B of these rules before disposing the plots.
