Section 37(3) in Andhra Pradesh Municipalities Act, 1965
(3)The council shall not(a)construct or permit the construction of any building or other structure on any such vacant land:(b)use or permit the use of such vacant land for any permanent purpose;(c)alienate such vacant land to any third party, unless the prior permission of the Government is obtained by the council therefor, after furnishing such information as the Government may require, including the usefulness of the land or any housing scheme;
