Section 3 in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
3. Definitions.
- (i) "unapproved/illegal layout" means sub-division of land into plots with or without developed roads, open spaces and amenities and without the approval of the competent authority.(ii)"Competent Authority" means-(a)the Vice Chairman of the Urban Development Authority in case of areas falling in UDA area;(b)The Commissioner of Municipal Corporation in case of areas falling to Municipal Corporations and not covered by Urban Development Authorities;(c)Municipal Commissioner in case of Municipalities and Nagar Panchayats not within the jurisdiction of Urban Development Authorities(d)The Gram Panchayats in respect of Gram Panchayat areas covered by Master Plan and falling outside Municipal limits and UDA areas(iii)"Minimum standards of layout development" means the standards of facilities and amenities as prescribed by the competent authority in approving such unapproved layouts.(iv)"Minimum standards of layout norms" means the standards of layout norms and pattern as prescribed by the competent authority in approving such unapproved layouts.(v)"Plot holder" means a person on whose name the plot is registered with a registered sale deed prior to the notification of these rules.Terms and expressions which are not defined in these Rules shall have the same meaning as in the respective Rules/ Regulations/Bye-laws of the respective local authorities and as defined in the National Building Code or relevant Acts as the case may be unless the context otherwise requires.
