Section 5(iii) in Andhra Pradesh Municipalities (Layout) Rules, 1970
(iii)a statement of the arrangements made for the hole area under reference and also along the existing road from which access is sought to a length of at least 100 metres; and(iii) a non-encumbrance certificate from the Registration Department for the lands covered by the layout together with a true copy of the title and attested by the Gazetted officer; and
