Section 23A in Hyderabad Metropolitan Development Authority Act, 2008
23A. [ Regulation and penalization of buildings constructed unauthorizedly or in deviation of sanctioned plan. [Added by G.O.Ms.No.147, Municipal Administration & Urban Development (M1) Department, dated 31.10.2015.]
- Notwithstanding anything contained in the Act, in the case of Gram Panchayats falling in Hyderabad Metropolitan region, the Metropolitan Commissioner may regularize buildings constructed 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 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payment of such amount, all pending or contemplated proceedings and action of enforcement shall be deemed to have been withdrawn and the competent authority shall issue necessary occupancy certificate to the owner or the individual as the case may be.]
