Section 3(5) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(5)For a plot abuttiang existing major roads or highways, plot sub-division permission is necessary, which has to comply with these rules. No building permission shall be entertained unless such sub-division permission is obtained first and all charges as mentioned in Rules 5(3) and 5(4) are paid.
