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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Telangana - Subsection

Section 113(11) in Telangana Panchayat Raj Act, 2018

(11)Provisions with regard to authorized and unauthorized layouts existing as on thirty first of March 2018:
(a)The Gram Panchayat within three months of commencement of this Act shall notify and publish all the layouts existing in the Gram Panchayat as on the date of commencement of this Act;
(b)The respective Technical Sanction Authority shall verify with reference to satellite maps and physical inspection of sites, classify the layouts in different categories;
(c)Further action on each of those categories in accordance with rules made in this behalf; shall be as specified in the Table below:-
Sl.No. Category   Action
1 Layouts approved by the competent authority andworks completed without any deviations.   Building permissions may be given.
2 Layouts approved by the competent authority, butwork not commenced.   May be allowed to complete the work within thestipulated time.
3 Layouts approved by the competent authority butgot lapsed after expiry of two years;   May be considered for renewal under the rules.
4 Layouts approved bythe competent authority, where work commenced but not completedand deviations are found,-(a) where basicamenities are not provided(b) where there is deviation in road width orcommon site.   The owners/developershave to provide the same, failing which three times the cost ofsuch amenities, as estimated by the concerned, shall have to bepaid to the Gram Panchayat.Alternate land has to be provided in the samelayout out of the unregistered plots; or if land cannot beprovided, five times market value of the land as on that date inlieu of the land shall have to be paid to the Gram Panchayat.
5 Work completed on un-authorized layouts:   The owner or developer shall provide basicamenities, if not done already. With regard to the deviation inroad width or common site shall compensate the deviation byproviding alternate land in that layout only out of unregisteredplots. If the land cannot be provided ten times market value ofthe land prevailing on that day shall be paid to the GramPanchayat:
6 Work commenced and not completed in unauthorizedlay-outs.   The owner or developer shall provide basicamenities, if not done already. With regard to the deviation inroad width or common site shall compensate the deviation byproviding alternate land in that layout only out of unregisteredplots. If the land cannot be provided ten times market value ofthe land prevailing on that day shall be paid to the GramPanchayat:
7 Layouts which are not sanctioned by thecompetent authority and no work commenced   Shall not be regularized.
(d)Any layout regularization shall be done only by the respective Technical Sanction Authority.