Section 42(3) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(3)For the purposes of this section the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] shall have the same powers of calling for records, of causing inspection to be made, and of enforcing their orders or appointing persons to enforcing their orders or appointing persons to enforce them as they have under (sections 34 and 39) of the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920).
