Section 42(1) in Andhra Pradesh Urban Areas (Development) Act, 1975
(1)Where any development has been commenced or is being carried on or has been completed in contravention, of the master plan or zonal development plan or without the permission, approval or sanction referred to in Section 13 in contravention of any condition subject to which such permission, approval or sanction has been granted-(i)in relation to a development area, any officer of the Authority empowered by it in this behalf ;(ii)in relation to any other area within the local limits of a local authority, the competent authority thereof, may in addition to any prosecution that may be instituted, under this Act, make an order directing that such development shall be removed by demolition, felling or otherwise by the owner thereof or by the person at whose instance the development has been commenced or is being carried out or has been completed, within such period being not less than five days and not more than fifteen days from the date on which a copy of the order of removal, with a brief statement of the reasons therefore, has been delivered to the owner or that person as may be specified in the order ; and on his failure to comply with the order, the officer of the Authority or, as the case may be, the competent authority may remove or cause to be removed the development and the expenses of such removal shall be recovered from the owner or the person at whose instance the development was commenced or was being carried out or was completed as arrears of land revenue ;Provided that no such order shall be made unless the owner of the person concerned has been given a reasonable opportunity to show cause why the order should not be made.
