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State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh Building Rules - 2012

23. Technical Approval From The Competent Authority.

(a)Hyderabad Metropolitan Development Authority (HMDA) / Urban Development Authority (UDA) Areas:
In case of areas falling under the jurisdiction of HMDA / UDA, the development control powers shall be as per the delegation issued by the concerned HMDA / UDA from time to time.
(b)Areas not covered under HMDA / UDA Areas:
(i)Where the Town Planning Section Head is below the cadre of Deputy Director, the Sanctioning Authority is empowered to sanction the building permission up to 10m height in plot area up to 300sq.m, in the sites where the proposed activity is permissible in normal course as per Zoning Regulations.
If the site area is above 300sq.m and up to 1000sq.m. priorTechnical Approval from the concerned Regional Deputy Director shall be obtained where the proposed activity is permissible in normal course as per Zoning Regulations.
(ii)Where the Town Planning Section Head is in the cadre of Deputy Director or above, the Sanctioning Authority is empowered to sanction the building permission in plot area up to 1000sq.m, in the sites where the proposed activity is permissible in normal course as per Zoning Regulations.
(iii)Other than (i) & (ii) above the proposals of building approvals shall be submitted to The Director of Town and Country Planning for prior Technical Approval.
(iv)In the Gram Panchayat areas covered under sanctioned General Town Planning (GTP) Scheme the Sanctioning Authority is empowered to sanction the individual residential building permission up to 10m height in plot area up to 300sq.m, in the sites where the proposed activity are permissible in normal course as per Zoning Regulations. In respect of other cases prior Technical Approval shall be obtained from the Competent Authority i.e. Director of Town & Country Planning.
(v)In Case of Group Development, Group Housing Schemes like Cluster Housing / Row Housing / Semidetached Housing Schemes and Gated Community, Technical approval from the Competent Authority is required to be obtained.