Section 185(4) in Andhra Pradesh Municipalities Act, 1965
(4)Such sanction may be refused on any of the following grounds namely--(i)if, in the opinion of the council, the proposed street or road is likely to disturb any arrangements made or to be made, for carrying out of any general scheme for the laying out of street or road either in the master plan or a detailed town planning scheme prepared therefor under the relevant law relating to the town planning for the time being in force;(ii)if the proposed street or road in the layout does not conform to the provisions of the Act or the rules made thereunder;(iii)if the proposed street or road is not so designed as to connect atleast at one end with a street which is already open; or(iv)if adequate area has not been set apart for public purposes under clause (b) of sub-section (2) of Section 184,(v)if a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate, or as the case may be, an affidavit referred to in Section 184 are not furnished as required under sub-section (1) thereof;
