Section 60(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(3)If any question arises as to whether any building or work contravenes a Town Planning Scheme or whether any provision of a Town Planning Scheme is not complied with in the erection or carrying out of any such building or work, it shall be referred to the Government and the decision of the Government shall be final and binding on all persons.
