- For the purpose of the making or execution of any town-planning scheme, the municipal authorities [or the responsible authority] [Inserted by Madras Act II of 1930.] or persons appointed by the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] under section 42, sub-section (3), their subordinates and contractors shall have the same power to enter upon, survey and set up marks on property and to do all acts necessary for such purposes, subject to the same conditions and restrictions, as they have for other municipal purposes [under Part VII of the [Telangana] [The words 'under Part VII of the Andhra Pradesh Municipalities Act, 1965' were substituted by Act No.24 of 1981.] Municipalities Act, 1965, (Act 6 of 1965).] and persons interfering with the exercise of such powers by the municipal authorities [or the responsible authority] [Inserted by Madras Act II of 1930.] or persons appointed by the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.], their officers, servants, or contractors, shall be liable to the same penalties.
