Section 121 in Andhra Pradesh Panchayat Raj Act, 1994
121. Construction of buildings.
- No piece of land shall be used as a site for the construction of a building and no building shall be constructed or reconstructed and no addition or alteration shall be made to an existing building without the permission of the Gram Panchayat granted in accordance with the provisions of any rules or bye-laws made under this Act, relating to the use of building sites or the construction or reconstruction of buildings:Provided that the Government may, in respect of all Gram Panchayats or with the consent of the Gram Panchayat, in respect of any particular Gram Panchayat or portion thereof, exempt all buildings or any class of buildings from all or any of the provisions of any rules or bye-laws made under this Act.
