Section 115(3) in Andhra Pradesh Capital Region Development Authority Act, 2014
(3)If the person mentioned in subsection (1) fails to show cause to the satisfaction of the Commissioner, the Commissioner may confirm the order with such modification as he thinks fit and serve the Confirmation Order on such person and such order shall be binding on such person; and such person shall be liable for carrying out the orders of the Commissioner within the period specified in such confirmation order.
