Section 205 in Andhra Pradesh Municipalities Act, 1965
205. Powers of council to regulate future construction of certain classes of buildings in particular streets or localities.
(1)The council may give public notice of its intention to declare--(a)that in any streets or portions of streets specified in the notice--(i)continuous building will be allowed;(ii)the elevation and construction of the frontage of all buildings thereafter constructed or reconstructed shall, in respect of their architectural features, be such as the council may consider suitable to the locality; or(b)that in any localities specified in the notice, the constrution of only detached buildings will be allowed; or(c)that in any streets, portions of streets or localities specified in the notice, the construction of shops, warehouses, factories, huts or buildings of a specified architectural character, or buildings destined for particular uses, will not be allowed without the special permission of the council.(2)No objections to any such declaration shall be received after a period of three months from the publication of such notice.(3)The council shall consider all objections received within the said period and may then confirm the declaration, and before doing so, may modify it but not so as to extend its effect.(4)The Commissioner shall publish any declaration so confirmed and it shall take effect from the date of publication.(5)No person shall, after the date of publication of such declaration, construct or reconstruct any building in contravention of any such declaration.
