Section 15 in Andhra Pradesh Urban Areas (Development) Act, 1975
15. Use of the land and buildings in contravention of plans.
- After the coming into operation of any of the plans in a zone, no person shall use or permit to be used any land or building in that zone otherwise than in conformity with such plan ;Provided that it shall be lawful to continue to use upon such terms and conditions as may be determined by regulations made in this behalf, any land or building for the purpose for which, and to the extent to which, it is being used on the date on which such plan comes into force.
