Section 13 in Andhra Pradesh Urban Areas (Development) Act, 1975
13. Declaration of development areas and development of land in those and other areas.
(1)As soon as may be after the commencement of this Act, where government consider it necessary to do so for purposes of proper development of any urban area or group of urban areas in this State they may, by notification, declare such urban area or group of urban areas to be a development area for the purposes of this Act.(2)The Government may, by notification and in accordance with such rules as may be made in this behalf-(a)exclude from a development area any area comprised therein ; or(b)include in a development area any other area.(3)Save as otherwise provided in this Act, the Authority shall not undertake or carry out any development of land in any area which is not a development area.(4)After the commencement of this Act, no development of land within the development area shall be undertaken or carried out by any person or body including any department of the Government, unless permission for such development has been obtained in writing from the Authority in accordance with the provisions of this Act.(5)After the coming into operation of any of the plans in any area within the development area, no development shall be undertaken or carried out in that area unless such development is also in accordance with such plans.(6)Notwithstanding anything in any other law or the provisions contained in sub-sections (4) and (5), development of any land undertaken in accordance with any law by any person or body including any department of the Government or any local authority before the commencement of this Act, may be completed without compliance with the requirements of those sub-sections ;Provided that such development of land shall be completed within one year from the date of commencement of this Act; unless the Authority for good and sufficient reason, extends the said period of one year for such further period as it deems fit.(7)After the commencement of this Act, no development of land shall be undertaken or carried out by any person or body including any department of the government in such area adjoining to or in the vicinity of the development area, as may be notified by the Government unless approval of or sanction for such development has been obtained in writing from the local authority concerned, in accordance with the provisions of relevant law relating thereto, including the law relating to town planning for the time being in force and the rules and regulations made thereunder :Provided that the local authority concerned may, in consultation with the Authority, frame or suitably amend its regulations in their application to such area adjoining to or in the vicinity of the development area.(8)(a)Where any part of the area adjoining to or in the vicinity of the development area, as notified under sub- section (7), is in the process of rapid development or is likely to develop in the near future, the local authority concerned shall, either on the direction of the Government or on the advice of the Authority, prepare in consultation with the Authority, town planning scheme under the law relating to Town Planning, for the time being in force, and publish the schemes as required under that law and submit them to the Government for sanction.(b)Any development in the area covered by such town planning schemes shall be in accordance with the provisions of the schemes as sanctioned by the Government.(c)Where in regard to the matters specified in subsection (7) and of this sub-section there is a difference of opinion between the local authority concerned and the Authority, the matter shall be referred to the Government, whose decision thereon shall be final.(9)In this section, and in Sections 14, 16 and 41 the expression "Department of the Government" means any department, organisation or public undertaking of the State Government or of the Central Government.
