Section 23 in Hyderabad Metropolitan Development Authority Act, 2008
23. Deviations during development/ undertaking of layout works & unauthorized development/ constructions.
(1)If during the execution of any development works / layout works / and civil works any deviation / departure is made from the Development Permission granted, the owner shall obtain revised sanction as per the procedure laid down in Section 19.(2)Where a development / construction is undertaken by an owner, builder or developer without approval or in violation of the Metropolitan Development Plan and Investment Plan or an area development plan or development scheme or any rule, regulation, order, the local authority concerned shall take immediate necessary steps against the said unauthorized development / construction as per the provisions of the respective law.(3)The Metropolitan Development Authority may give directions to the concerned local authority to take action against any unauthorized development / construction and the said local authority shall take action accordingly.
