Section 184(4) in Andhra Pradesh Municipalities Act, 1965
(4)No permission for the construction of buildings in such land or portion thereof shall be granted unless(i)the street or road as required in clause (a) of sub-section (2) is laid out and the condition required in clause (b) thereof is fulfilled:(ii)all layouts indicating sub-divisions of land, however small they are, are approved by the council;(iii)any proposal for sub-division before it is registered in the records of the municipality is certified by the town planning officer as having been approved;(iv)in all cases of sub-division--(a)the plot is not less than the size fixed by the council from time to time;(b)the streets and lanes proposed conform to the minimum standards fixed by the council.(v)a copy of the title deed of the land duly attested by a Gazetted Officer of the Government together with an urban land ceiling clearance certificate, in case the extent of land exceeds the ceiling limit and if it does not exceed the ceiling limit an affidavit declaring that the total extent of land held by such holder, his or her spouse and unmarried minor children does not exceed the ceiling limits are furnished.
