Section 15(1) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(1)The following operational construction of the Government whether temporary or permanent, which is necessary for the operation, maintenance, development or execution of any of the following services, are exempted from the purview of these rules;(a)Railways;(b)Notional Highways, state Highways and Major District Roads;(c)Works undertaken by the District Administration/Zilla Praja Parishad/Mandal Praja Parishad/ Gram Panchayat;(d)Waterways;(e)Ports;(f)Airways and Aerodromes;(g)Defence;(h)Any other service which the Government may declare to be a public utility service from time to time for the purpose of this clause;
