Section 111(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(2)After obtaining the Development Permission under the Act, if the works are not commenced within one year from the date of such sanction, the Development Permission stands lapsed:Provided that such lapse shall not bar any subsequent application for fresh Development Permission under the Act, however, such application shall be subject to the rules/regulations and payment of fees and charges which are in force as on that date of fresh application.
