Section 10(b) in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
(b)[ 10% open space contribution charges to be insisted or reserve equivalent land within their site by readjusting the plots. Where such open space is not provided in such unapproved layout sites, pro-rata open space charges shall be paid as given below: [Rule 10(b) substituted by G.O.Ms. No. 301, M.A. & U.D. (M1), Department, dated 11-4-2008.]
