Section 22A(2) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(2)If 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.] accord such sanction, the award of compensation shall stand cancelled, and the municipal council shall pay the costs, if any, awarded by the arbitrator in connection with the claim for compensation.
