Section 18 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
18. Obligation on owners to comply with scheme after sanctio.
- From the date of the notification of the [State Government] [The words 'Provincial Government' were subs for the words 'Local Government' by the A.O.1937 and the word 'State' was Substituted For 'Provincial' by the A.O.1950.] sanctioning a scheme under section 14, all owners of lands and buildings in the area affected by the scheme who propose to construct or reconstruct or in any way alter or add to buildings shall conform in every particular with the requirements of such scheme and no building shall be constructed or reconstructed in any area in which building is expressly forbidden in the scheme, or which is reserved in the scheme for any purpose incompatible with building.
