Section 9 in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007
9. Penalization not to apply to certain sites.
- Penalization of. unauthorized constructions shall not be considered in the following cases and in cases where public interest and public safety are likely to be adversely affected, viz.(a)Encroachment on Government land or property belonging to Public undertakings, Andhra Pradesh Housing Board, Andhra Pradesh Industrial Infrastructure Corporation, Urban Development Authority, Local body, Endowments, Wakf Board etc.;(b)Land for which the applicant has no title;(c)Surplus land declared under Urban land Ceiling / Agriculture Land Ceiling / lands resumed under Andhra Pradesh assigned Lands (PO T) Act;(d)Buildings affected under alignment of any road or proposed road under Master Plan / Zonal Development Plan / Road Development Plan or any other public roads/MRTS/BRTS;(e)Tank bed and Sikham lands;(f)Areas prohibited for construction under GOMs No. Ill MA & U.D. Dept., dated 8 3-1996 (Protection of Catchment Area of Osmansagar and Himayatsagar lakes);(g)Prohibited areas under the Coastal Regulation Zone and such other environmentally restricted zones as may be prescribed;(h)Layout/Master Plan open spaces/ Areas earmarked for Recreation Use in Master Plan/Zonal development Plan;(i)[ to (m) [x x x]
