Section 17 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
17. Permission to be taken for construction etc. after publication of draft scheme.
- After the publication of a notification under section 10(1), or section 12 no person shall erect, or proceed with, any building or work on or enter into or carry out a contract in respect of, land within the area included in the scheme, unless he has applied for, (and obtained permission, in cases where a scheme has not been sanctioned, from the municipal council, and in other cases, from a responsible authority.Provided that, if the council [or the responsible authority] [Inserted By section 15 (iii) Madras Act-II of 1930.] omits for three months from the date of receipt of such application, to communicate to the applicant any orders thereon, it shall be deemed to have granted the permission.
