Section 23 in The Kaginele Development Authority Act, 2009
23. No other authority or person to undertake development without permission of the Authority
(1)Notwithstanding anything contained in any law for the time being in force, except with the previous permission of the Authority no authority or person shall undertake any development within Kaginele of the types as the Authority may from time to time specify by notification published in the Official Gazette.(2)No local authority shall grant permission for any development referred to in sub-section (1), within Kaginele, unless the Authority has granted permission for such development.(3)Any authority or person desiring to undertake development referred to in sub-section (1) shall apply in writing to the Authority for permission to undertake such development.(4)The Authority may, after making such inquiry as it deems necessary grant such permission with or without conditions, as it may deem fit to impose or refuse to grant such permission.(5)Any authority or person aggrieved by the decision of the Authority under sub-section (4) may, within thirty days from the date of the decision, appeal against such decision to the State Government, whose decision thereon shall be final:Provided that, where the aggrieved authority submitting such appeal is under the Administrative Control of the Central Government, the appeal shall be decided by the State Government, after consultation with the Central Government.(6)In case any person or authority does anything contrary to the decision given under sub-section (4) as modified in sub-section (5), the Authority shall have power to pull down, demolish or remove any development undertaken contrary to such decision and recover the cost of such pulling down, demolition or removal from the person or authority concerned.
