Section 108A in Andhra Pradesh Capital Region Development Authority Act, 2014
108A. [ [Inserted by Act No. 6 of 2015, dated 04.04.2015.]
Notwithstanding anything contained in the Act, in the case of Gram Panchayats falling in the 'Capital Region' except those included in the 'Capital City Area', the Commissioner and in case of Municipal Corporation , Municipality or Nagar Panchayat constituted under relevant Acts, the respective Municipal Commissioner may regulate and penalize buildings constructed by the owner, or by an individual as the case may be, unauthorisedly or in deviation of the sanctioned plan [as on 31st day of August, 2018] as a onetime measure as per the procedure and by levying such penal amount as may be prescribed and upon payment of such amount, all pending or contemplated proceedings and action of enforcement shall be deemed to have been withdrawn and the competent authority shall issue necessary occupancy Certificate to the owner or the individual as the case may be.].
