Section 112(9) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(9)doing any other thing necessary for the implementation of the Perspective Plan [PP] or Master Plan [MP] or Infrastructure Development Plan [IDP] or Area Development Plan or Zonal Development Plan or Development Scheme or Land Pooling Scheme or Town Planning Scheme or other provisions for the efficient administration of the Act:Provided that,-(a)no such entry shall be made except between the hours of 6 A.M. and 6 P.M.;(b)the development rights of the owner of the land would not be affected by such actions or by grounding of the said network;(c)due regard shall always be had so far as may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the land or building or property entered or surveyed or demarcated;(d)sufficient opportunity shall in every instance be given to enable women, if any, to withdraw from such land or building or property.
