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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(5) in Andhra Pradesh Municipalities (Layout) Rules, 1970

(5)No plot in a layout shall be sub-divided or utilised for any purpose other than the purpose for which the layout is approved and sanctioned except with the prior approval of Director of Town Planning who will consider the need and necessity for such sub- division or such other purpose, with due regard to the changes, taking into consideration the zoning and other land use proposals or regulations.