Section 43 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
43.
for the purpose of the making or execution of any town-planning scheme, theMunicipal authorities ( or the responsible authority ) or persons appointed by the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] under section 42, sub-section (3) their subordinates and contractors shall have the same power to enter upon, survey and set up makers on property and to do all acts necessary for such purposes, subject to the same conditions and restrictions as they have for other municipal purposes under Part VI of (the Andhra Pradesh (Andhra Area) district municipalities Act, 1920 and persons interfering with the exercise of such powers by the municipal authorities (or the responsible authority) or persons appointed by the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] their officers, servants or contractors, shall be liable to the same penalties.
