Section 43(3) in Andhra Pradesh Urban Areas (Development) Act, 1975
(3)If any development in an area specified in sub-section (7) of Section 13 has been commenced in contravention of the Master Plan or zonal development plan or without the permission, approval or sanction referred to in Section 18 or in contravention of any condition subject to which such permission, approval or sanction has been granted and the competent authority has failed to make an order under sub-section (1) or, as the case may be, a requisition under sub-section (2) within the time that may be specified in this behalf by the Director of Town Planning, the Director may, after observing such procedure as may be prescribed, direct any officer to (make the order or requisition as the case may be, and that officer shall be bound to carry out such direction ; and the order or direction made by him in pursuance of the direction shall be complied with accordingly.
