Section 13 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
13. Status of existing Gram Panchayat / previously approved layouts.
(1)These layout rules shall apply to all existing layouts in the Gram Panchayat areas. Those layouts that have not complied with valid approval, or having shortfall in layout development works or open spaces or road widths, etc., as per these rules shall be got regularized first from the collector, without which no building permission shall be entertained or accorded, the regularization would be based on levy of pro rata charges for shortfall of open spaces, collection of pro rata betterment charges and development charges and improvement of the road pattern and drainage, etc., which has to be borne by the owners of the plots colony, the regularization would be with reference to a cut of date to be notified separately.(2)The Executive Authority shall be responsible for identifying and arresting such unauthorized layouts.Part-B Building Rules
