Section 107 in Telangana District Boards Act, 1955
107. Obligation of owners to comply with plan or layout after sanction.
- From the date of the notification under section 104, sanctioning a regional or village plan or a local lay-out, all owners of lands and buildings in the area affected by the plan or lay-out who propose to erect or re-erect or in any way alter or add to buildings, shall, conform in every particular with the requirements of such plan or lay-out; and no building shall be erected or re-erected in any area in which building is expressly forbidden in the plan or lay-out, or which is reserved in the plan or lay-out for any purpose incompatible with building.
