Section 43A(1) in Andhra Pradesh Urban Areas (Development) Act, 1975
(1)It shall be lawful for the authority or the local authority, as the case may be, at any time, before or after making an order for the removal or discontinuance of any unauthorized development or construction under Section 42, to make an order directing the sealing of such development or property Or taking the assistance of the police, for the purpose of carrying out the provisions of the Act.
