Section 15(7) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017
(7)Such other approvals as may be required and obtained for the project.(B)Authenticated copy of the license or land use permission, building sanction plan and the commencement certificate from the competent authority obtained in accordance with the laws applicable for the project, and where the project is proposed to be developed in phases, an authenticated copy of the license or land use permission, building sanction plan and the commencement certificate for each of such phases;(C)Authenticated copy of the site plan or site map showing the location of the project land along with names of revenue estates, survey numbers, cadastral numbers, khasra numbers and area of each parcels of the project land;(D)Authenticated copy of the layout plan of the project or the phase thereof, and also the layout plan of the whole project as sanctioned by the competent authority;(E)Floor plans for each tower and block including clubhouse, amenities and common areas;(F)Any other permission, approval, or licence that may be required under applicable law;(G)Authenticated copy of occupancy certificate and completion certificate including its application.(ii)Legal Documents:(A)Details including the proforma of the application form, allotment letter, agreement for sale and the conveyance deed;(B)Authenticated copy of the legal title deed reflecting the title of the promoter to the land on which development is proposed to be developed along with legally valid documents with authentication of such title, if such land is owned by another person;(C)Land Title Search Report from an advocate having experience of at least ten years in land related matters;(D)Details of encumbrances on the land on which development is proposed including any rights, title, interest or name of any party in or over such land along with details or no encumbrance certificate from an advocate having experience of at-least ten years in land related matters;(E)where the promoter is not the owner of the land on which development is proposed details of the consent of the owner of the land along with a copy of the collaboration agreement, development agreement, joint development agreement or any other agreement, as the case may be, entered into between the promoter and such owner and copies of title and other documents reflecting the title of such owner on the land proposed to be developed;(F)Sanction letters:
