Section 23 in Andhra Pradesh Housing Board Act, 1956
23. No housing scheme to be made for area included in improvement scheme or be inconsistent with town planning scheme.
(1)Unless the Government by general or special order otherwise direct;(a)be made for any area for which an improvement scheme, under any law for the time being in force regulating the duties and powers of a Municipal Corporation, Municipal or Town Committee, a District Municipality, a Zilla Parishad, a Panchayat Samithi or village Panchayat has been sanctioned.(b)Contain any thing which is inconsistent with any matter included in a town planning scheme sanctioned by the Government under any Law for the time being inforce.(2)should a dispute arise, whether or not a Housing Scheme: -(a)includes any area for which an improvement scheme mentioned in clause (a) of sub-section (1) has been sanctioned;(b)contains anything inconsistent with any matter included in a town planning scheme mentioned in clause (b) of sub-section (1); the dispute shall be referred to Government whose decision shall be final.
