Section 6 in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
6. Compulsory Application for Regulation.
- It shall be compulsory for all plot owners in unapproved layouts to file an application in the prescribed format for regulation of the plot/layout before the Competent Authority to apply for regulation for plots having registered sale deed executed prior to date of notification of these rules within [on or before 31-5-2008] [Substituted, for the words 90 days by G.O. Ms. No. 113, M.A. & U.D. (M1), Department, dated 31-01-2008 and again substituted, by G.O. Ms. No. 272, for in words 'on or before 30-4-2008' and again subs, by G.O.Ms. No.329, dated 30-4-2008.] from the date of notification of these rules duly enclosing the following documents;I. Copy of registered sale deed/title executed prior to the date of notification of these rules duly attested by a gazetted officer.II. Location PlanIII. Detailed Layout Plan drawn to scale showing plotted area, open area, area under roads and the plot/plots applied for regulation.IV. (a) Urban land Ceiling Clearance Certificate in case the extent of land exceeds the ceiling limit of(b)An affidavit in case the extent of land is less than the ceiling limit or(c)ULC Regularisation order from Government issued under G.O.Ms. 455 and 456 Revenue dated 29-7-2002.V. Indemnity Bond in the format prescribedVI. NOC from Defence Authority/ Airport Authority of India (wherever applicable)VII. Any other document as required by the Competent authority.Application for regulation of unapproved layout and subdivision of plots can also be made by a society/association/colony developer representing the plot owners in unapproved layout in such cases the said association/colony developer representing the plot owners in unapproved layout, shall be wholly and severally responsible for under taking the deficiencies in such unapproved layouts, undertaking to comply with the conditions and pay the requisite fees and charges as prescribed in these rules to the competent authority. The society/association/colony developer representing the plot owners in unapproved layout shall select and of the three members among themselves called "Resource persons" who would be responsible for all dealings on behalf of the society/association/colony developer representing the plot owners in an unapproved layout.
