Section 4 in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
4. Cut-off date for considering regulation of unapproved layouts.
- Only those unapproved layouts and subdivision of plots with registered sale deed/ title deed existing prior to the date of notification of these rules, shall be considered for regulation under these rules. As proof and evidence, the plot holder/Land owner/Association/Society/ Colony developer is required to furnish copies of the sale deed/title deed. Agreement of sale or General Power of Attorney shall not be considered as evidence.
