Section 11(c) in Andhra Pradesh Building Rules - 2012
(c)In case of areas falling in Municipalities / Nagar Panchayats constituted under the provisions of the Andhra Pradesh Municipalities Act, 1965 and excluding the Municipalities which are within the jurisdiction of any Urban Development Authority where the proposed site area for residential projects is 2000sq.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.
