Section 109 in Andhra Pradesh Capital Region Development Authority Act, 2014
109. Use and development of land and buildings to be in conformity with plans of the authority.
- After the coming into operation of the perspective plan or master plan or infrastructure plan or land pooling scheme or town planning scheme or any area development plan in an area, formulated under the provisions of the Act, no person or body shall use or permitted to use any land or carry out any development in that area unless the development is in conformity with such plans.
