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State of Andhra Pradesh - Section

Section 12 in Special Development Regulations for the Hyderabad Outer Ring Road Growth Corridor (ORR-GC), 2007

12. Social Infrastructure.

- Basic social infrastructure including fire stations, police stations shall be located in one single block on one side of these parks (which shall be owned by the competent authority as implied in regulation 11.) at the intersection of roads. These activities shall be of public purpose only and shall be done in coordination with the respective Government departments.In all layouts (minimum size 15 acres as mentioned in regulation 5), 5% of area shall be reserved for social infrastructure, which can be saleable by owner and shall produce proof of tie up and earnestness to implement the same for approval of the layout.