Section 40 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
40.
When any union or other local area in which (the Andhra Pradesh (Andhra Area) District Boards Act, 1920 (Act XIV of 1920) is in force is comprised in a town-Planning scheme made or intended to be made by a municipal council, then, notwithstanding anything in the said Act, the municipal authorities shall exercise therein all the powers given to them by this Act or the scheme. And the authorities of the union or local board concerned shall be bound to give all information that may be required by the municipal authorities for the purpose of this Act or the scheme, and to do nothing that will obstruct the lawful exercise of the powers of the municipal authorities thereunder.
