Section 1(3) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(3)These rules extend to all Gram Panchayat Areas of Andhra Pradesh except the areas falling in(a)Urban Development Authority areas and special Development Authority areas as notified by the Government under the provisions of the Andhra Pradesh Urban Areas (Development) Act, 1975;(b)Draft/Sanctioned General Town Planning Scheme/Master Plan areas of Municipal Corporations/ Municipalities notified under the provisions of Andhra Pradesh Town Planning Act, 1920.(c)Andhra Pradesh Industrial Infrastructure Corporation (APIIC) Layout areas and other Notified Industrial Areas;(d)Any area notified accordingly by the Government from time to time.
