Section 89(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)Where any development of land or construction of building has been commenced or is being carried on or has been completed as indicated in sub-section (1) of section 88, the Metropolitan Commissioner / Vice-Chairperson, may, subject to the provisions of this section, serve on the owner a provisional order requiring the person to demolish / remove such unauthorized construction or reconstruction or work or development within a period specified to bring such construction or re-construction of the building or work in conformity with the provisions of the Act or as per sanctioned development permission or Rules or Bye-laws made there under and may also direct that until the said order is complied with, the concerned person shall refrain from proceeding with such development or construction or re-construction of the building or work;Provided that, where the order requires the discontinuance of any use of land, the Metropolitan Commissioner / Vice-Chairperson shall serve the order on the occupier also.
