Section 114(4) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(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.
