Section 114(7) in Telangana Panchayat Raj Act, 2018
(7)No building permission shall be given on any piece of land which is not covered by an approved layout:Provided that the Government may exempt certain buildings from technical approval in the manner prescribed:Provided further that the buildings and houses falling under the existing settlement areas notified as Gram Kantam or farm buildings or industrial and non residential buildings abutting highways or main roads are exempted from approved layout provisions, subject to payment of required layout charges; and the building permission is necessary as per building rules in existence.
