Section 86 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
86. Deviations during development.
- If during the execution of any development works or layout works or construction and civil works, any deviation is made from the Development Permission granted and the same are in accordance within the provisions of the Act or Plans or Schemes or any rules or regulations made under the Act, the revised Development Permission shall be obtained under the Act before further proceeding with the work.
