Section 22A(4) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(4)No award of compensation in respect of property injuriously affected shall be enforceable within three months from the date thereof, or if notice has been given under sub-section (1), pending the orders of the [State Government] [The words 'Provincial Government' were Substituted For the words 'Local Government ' by the A.O.1937 and the word 'State' was Substituted For provincial by the A.O. 1950.] on the application made under the same sub-section).
