Section 2(ii) in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
(ii)These Rules and conditions herein shall be applicable to all existing unapproved sub-division of plots, existing unapproved layouts or ventures promoted by land owners/ private d envelopers/firms/ companies/property developers/ Societies where the plots have been sold by registered sale deed before the date of notification of these rules.
