Section 32 in Andhra Pradesh Urban Areas (Development) Act, 1975
32. Powers of the Authority in cases of defaults.
(1)If the Authority, after holding a local enquiry or upon report from any of its officers on other information in its possession is satisfied that any amenity in relation to any land in development area has not been provided in relation to that land which in the opinion of the authority is to be provided, or that any development of the land for which permission, approval or sanction has been obtained under this Act has not been carried out, it may, after affording a reasonable opportunity to show-cause, serve upon the owner of the kind or upon the person providing, or responsible for providing the amenity, a notice requiring him to provide the amenity or carry out the development within such time as may be specified in the notice.(2)If any amenity is not provided or any such development is not carried out within the time specified in the notice, the Authority may itself provide the amenity or carry cut the development or have it provided or carried out through such agency as it deems fit.Provided that before taking any action under this sub-section, the Authority shall afford reasonable opportunity to the owner of the land or to the person providing, or responsible for providing, the amenity to show-cause why such action should not be taken.(3)All expenses incurred by the Authority or the agency employed by it in providing the amenities or carrying out the development together with interest at such rate as government may by order fix from the date when a demand for the expenses is made until payment, may be recovered by the Authority from the owner or the person providing, or responsible for providing, the amenity as arrears of land revenue.
