Section 6(1) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(1)The Layout proposals with plans/ drawings and specifications may be sanctioned with or without modifications or directions as are deemed necessary or refused by the Executive Authority within:(i)90 days from the date of application in case of layout applications;(ii)any application with all the required particulars not disposed off within a period of 90 days from the date of receipt in the Gram Panchayat Office, shall deemed to have been sanctioned in accordance with the provisions of these rules;(iii)however any construction or development of layout carried out under deemed provisions cannot be in contravention of any of the layout and building rules.
