Section 9 in Andhra Pradesh Municipalities (Layout) Rules, 1970
9.
(1)A plot intended for residential purposes shall not be less than 200 sq. metres with a minimum width of 9 metres in areas of the Town other than those set apart of(a)hut areas declared as such under Section 205;(b)Slum clearance and rehabilitation areas as notified under the Andhra Pradesh Slum Improvements (Acquisition of Lands) Act, 1956;(c)areas to be developed by the Government or the Municipality or any other authority authorised by the Government or the concerned Municipality for housing harijans, persons belonging to weaker sections of the society, persons engaged in unclean occupations; and(d)housing for Industrial workers.(2)A plot intended for residential purposes in areas set apart or proposed by various authorities under categories (a), (b), (c), and (d) mentioned in sub-rule (1) above shall not be less than 8 Metres x 12 Meters.(3)The size of the plots for non-residential buildings shall be fixed by the Council in consulation with Director of Town Planning.(4)The corner plots at the junction of the roads shall be splayed off with such offset, or rounded off to such extent as may be made by the Director of Town planning while recommending the proposal under sub-section (3) of Section 185.(5)No plot in a layout shall be sub-divided or utilised for any purpose other than the purpose for which the layout is approved and sanctioned except with the prior approval of Director of Town Planning who will consider the need and necessity for such sub- division or such other purpose, with due regard to the changes, taking into consideration the zoning and other land use proposals or regulations.
