Section 16 in Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002
16. Sites considered for Building Activity.
- No site or parcel of land shall be used for building activity unless it is approved as building plot or forms part of an approved layout. This rule, however, shall not be applicable in case of;(a)sites and properties in existing settlement areas;(b)farm buildings'(c)Industrial and non-residential buildings abutting highways/main roads.
