Section 114(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(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.
