Section 135 in Andhra Pradesh Capital Region Development Authority Act, 2014
135. Effect of other laws.
(1)Notwithstanding anything contained in the Andhra Pradesh Town Planning Act, 1920 or Greater Hyderabad Municipal Corporation Act, 1955 or the Andhra Pradesh Municipalities Act, 1965, or the Andhra Pradesh Urban Areas (Development) Act, 1975 or Vijayawada Municipal Corporation Act, 1981 or Andhra Pradesh Municipal Corporations Act, 1994; the Andhra Pradesh Panchayat Raj Act, 1994 or any other law, the provisions of this Act shall have an over-riding effect over all such laws. This Act is in addition, but not derogatory to other laws.(2)Development permission, No Objection Certificate or other clearances given under the Act shall be construed to be for the purposes of planned development and shall in no way either confer ownership rights under the relevant laws or affect ownership under the land revenue laws. The Authority shall stand absolved of any ownership disputes or discrepancies.(3)Once development permission is given, the right to develop the land in that way can be exercised by anyone acquiring and occupying the land and is not restricted to the person making the application unless a specific condition is incorporated in the grant of the development permission.(4)Notwithstanding anything contained in any other law,-(a)When permission for development in respect of any land [for layout or subdivision of plot or construction] or building or institution or change of use of any land or building has been obtained under the Act, such development shall not be deemed to be unlawfully undertaken or carried out by reasons only of the fact that permission, approval or sanction required under such other law for such development has not been obtained.(b)When permission for development in respect of any land [for layout or sub-division of plot or construction] or building or institution or change of use of any land or building has not been obtained under the Act, such development shall not be deemed to be lawfully undertaken or carried out by reasons only of the fact that permission, approval or sanction required under such other law for such development has been obtained.
