Section 18 in Special Development Regulations for the Hyderabad Outer Ring Road Growth Corridor (ORR-GC), 2007
18. Unauthorized Layouts-Regularization.
- All unauthorised layouts shall have to be regrouped through an association or a society and come for approval. To encourage this activity the competent authority may advertise and create awareness and also give discounts/relaxations as maybe decided by the Government. Smaller plots within unauthorized layouts may be allowed for Amalgamations to apply for apartment complex (flatted)or cluster housing with common open space (refer G.O.Ms.No. 86 MA dated 03-03-1996 and as given in regulations 27, Table 8).
