Section 185(1) in Andhra Pradesh Municipalities Act, 1965
(1)Any person intending to make a layout and form a new private street or road shall send to the municipal office a written application with plans and sections showing the following particulars namely:-(a)the intended level, direction and width of the street:(b)the street alignment and the building line:(c)the arrangements to be made for levelling, paving, metalling, flagging, channelling, severing, draining, conserving, lighting the street, and the provision for water-supply mains; and(d)the area set apart for public purposes under clause (b) of sub-section (2) of Section 184.(e)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.
