Section 1(5) in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
(5)These rules, shall apply in such areas concurrently only to the extent of -(i)Levy of fees under sub-rules (3) and (4) or Rule 5.(ii)Inspections, Monitoring and taking action on unauthorized developments and building permissions.(iii)Any other item for which no specific rules/orders are issued by the Government.
