Section 184 in Andhra Pradesh Municipalities Act, 1965
184. Owner's obligation to make a layout and to form a street or road when disposing of lands as building sites.
(1)The owner of any agricultural land who intends to utilise or sell such land for building purposes shall pay to the council such conversion fee as may be fixed by the council, not being less than twenty-five paise and not more than one rupee per square metre:Provided that no such conversion fee shall be payable where an agricultural land belonging to charitable, religious or such other institutions as may be prescribed is intended to be utilised or sold for building purposes.(2)The owner of any land shall, before he utilises, sells, leases, or otherwise disposes of such land or any portion thereof, as sites for construction of buildings-(a)make a layout and form a street or road giving access to sites and connecting them with an existing public or private street except in the cases where the sites abut on an existing public or private street;(b)set apart in the layout adequate area of land on such a scale as may be prescribed for a play-ground, a park, an educational institution or for any other public purpose.(3)Unless the conditions specified in Clauses (a) and (b) of Sub-section (2) are satisfied, the owner shall not be entitled to utilise, sell, lease, or otherwise dispose of his land or any portion thereof for the construction of buildings.(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.
