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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2)(d) in Andhra Pradesh Urban Areas (Development) Act, 1975

(d)in particular, contain provisions regarding all or any of the following matters, namely-
(i)the division of any site into plots for the erection of buildings ;
(ii)the allotment or reservation of lands for roads, open spaces, gardens, recreation grounds, schools, markets and other public purposes :
(iii)the development of any area, into a township or colony and the restrictions and conditions subject to which such development may be undertaken or carried out ;
(iv)the erection of buildings of any site and the restrictions and conditions in regard to the open spaces to be maintained in or around buildings and height and character of buildings ;
(v)the alignment of buildings on any site ;
(vi)the architectural features of the elevation or front- age of any building to be erected on any site ;
(vii)the number of residential buildings which may he erected on any plot or site ;
(viii)the amenities to be provided in relation to any site or buildings on such site whether before or after the erection of buildings and the person or authority by whom or at whose expense such amenities are to be provided ;
(ix)the prohibitions or restrictions regarding erection of shops, workshops, warehouses of factories or buildings of a specified architectural feature or building designed for particular purposes in the locality ;
(x)the maintenance of walls, fences, hedges or any other structural or architectural construction and the height at which they shall be maintained ;
(xi)the restrictions regarding the use of any site for purposes other than erection of buildings ; and
(xii)any other matter which is necessary for the proper development of the zone or any other area thereof according to plan and for preventing buildings being erected haphazardly in such zone or area.