Section 46A in Telangana Urban Areas (Development) Act, 1975
46A. [ Regulation and penalisation of construction of buildings in deviation of sanctioned plan. [Section 46-A with marginal heading inserted by Act No.9 of 2008.]
- Notwithstanding anything contained in the Act, in the case of Gram Panchayats falling in Urban Development Authority areas, the Vice-Chairman may regulate and penalise the construction of buildings, made by the owner, or by an individual as the case may be, unauthorisedly or in deviation of the sanctioned plan [as on 28.10.2015] as a one time measure as per the procedure and by levying such penal amount as may be prescribed and upon payment of such amount, all pending or contemplated proceedings and action of enforcement shall be deemed to have been withdrawn and the competent authority shall issue necessary Occupancy Certificate to the owner or the individual as the case may be.]
