Section 114 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
114. Effect of other laws.
(1)Notwithstanding anything contained in the Andhra Pradesh Town Planning Act, 1920 (Act No. 7 of 1920) or the Andhra Pradesh Municipalities Act, 1965, (Act No. 6 of 1965) or the Andhra Pradesh Urban Areas (Development) Act, 1975 (Act No. 1 of 1975) or Visakhapatnam Municipal Corporation Act, 1979 (Act No. 19 of 1979) or Vijayawada Municipal Corporation Act, 1981 (Act No. 23 of 1981) or Andhra Pradesh Municipal Corporations Act, 1994 (Act No. 25 of 1994) or the Andhra Pradesh Panchayat Raj Act, 1994 (Act No. 13 of 1994) or any other law, the provisions of the Act shall have an overriding effect over all such laws.(2)Any development permission, No Objection Certificate or other clearance given under the Act shall be construed as from the planned development point of view and shall in no way either confer the ownership rights or affect the ownership under the land revenue laws. The Authority shall stand absolved of any ownership disputes or discrepancies.(3)Once development permission is given, the right to develop the land in that way can be exercised by anyone acquiring and occupying the land. It is not restricted to the person making the application unless a specific condition is incorporated in the grant of the Development Permission.(4)Notwithstanding anything contained in any other law,-(a)When permission for development in respect of any land [for layout or sub-division of plot or construction] or building or institution of use or change of use of any land or building has been obtained under the Act, such development shall not be deemed to be unlawfully undertaken or carried out by reasons only of the fact that permission, approval or sanction required under such other law for such development has not been obtained.(b)When permission for development in respect of any land [for layout or sub-division of plot or construction] or building or institution of use or change of use of any land or building has not been obtained under the Act, such development shall not be deemed to be lawfully undertaken or carried out by reasons only of the fact that permission, approval or sanction required under such other law for such development has been obtained.
