Section 9(1) in Andhra Pradesh Municipalities (Layout) Rules, 1970
(1)A plot intended for residential purposes shall not be less than 200 sq. metres with a minimum width of 9 metres in areas of the Town other than those set apart of(a)hut areas declared as such under Section 205;(b)Slum clearance and rehabilitation areas as notified under the Andhra Pradesh Slum Improvements (Acquisition of Lands) Act, 1956;(c)areas to be developed by the Government or the Municipality or any other authority authorised by the Government or the concerned Municipality for housing harijans, persons belonging to weaker sections of the society, persons engaged in unclean occupations; and(d)housing for Industrial workers.
