Section 42(2) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(2)If 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.] are satisfied after giving the municipal council or the responsible authority as the case may be an opportunity of explanation, that a municipal council ( or a responsible authority) has failed to enforce effectively the observance of a scheme which has been finally sanctioned, or any provisions thereof, or to execute any works which under the scheme or this Act the council ( or the responsible authority) is required to execute, 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.] to do all things necessary for enforcing the observance of the scheme or any provisions there of effectively or for executing any works which, under the scheme or this Act, the council ( or the responsible authority) is required to execute.
