Section 1 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
1. Short title, Commencement and Applicability.
(1)These rules may be called the Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002.(2)They shall come into force from the date of notification.(3)These rules extend to all Gram Panchayat Areas of Andhra Pradesh except the areas falling in(a)Urban Development Authority areas and special Development Authority areas as notified by the Government under the provisions of the Andhra Pradesh Urban Areas (Development) Act, 1975;(b)Draft/Sanctioned General Town Planning Scheme/Master Plan areas of Municipal Corporations/ Municipalities notified under the provisions of Andhra Pradesh Town Planning Act, 1920.(c)Andhra Pradesh Industrial Infrastructure Corporation (APIIC) Layout areas and other Notified Industrial Areas;(d)Any area notified accordingly by the Government from time to time.(4)The rules issued by the Municipal Administration and Urban Development Department of the Government are deemed to be applicable for the areas mentioned in sub-rule (3) above.(5)These rules, shall apply in such areas concurrently only to the extent of -(i)Levy of fees under sub-rules (3) and (4) or Rule 5.(ii)Inspections, Monitoring and taking action on unauthorized developments and building permissions.(iii)Any other item for which no specific rules/orders are issued by the Government.
