Section 23(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)On or after the date on which a draft development scheme is published, no person shall, within the area included in the scheme, carry out any development unless such person has applied for and obtained the necessary permission for doing so from the Metropolitan Commissioner / Vice-Chairperson in the prescribed form and on payment of such scrutiny fees and charges as may be prescribed by the regulations.
