Section 11(b) in Andhra Pradesh Building Rules - 2012
(b)In case of areas falling in Municipal Corporations and the Urban Development Authorities in the State except Greater Hyderabad Municipal Corporation, Greater Visakhapatnam Municipal Corporation, Vijayawada Municipal Corporation, Guntur Municipal Corporation, HMDA, VUDA, VGTMUDA areas where the proposed site area for residential projects is 3000sq.m and above, the developer shall provide at least 20% of developed land for Economically Weaker Sections (EWS) and Low Income Groups (LIG) housing in such projects.
