Section 4(4) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987
(4)[ No permission shall be granted for the establishment of a Law College unless it is located within a distance of 30 kms. from a place where District Court or Additional District Court is located.] [Added by G.O.Ms. No. 41, H.E (UE. II), dated 20-4-2006.]
