Section 116(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)Where any development of land or construction of building as stated in subsection (1) of section 114 is being carried out but has not been completed, the Commissioner may serve on the owner and the person carrying out the development, an order requiring the development of land to be discontinued from the time of the service of the order; and thereupon, the provisions of sub-sections (1) to (4) of section 115 shall so far as may be applicable apply in relation to such order, as they apply in relation to the order under section 115.
