Section 108(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)After the commencement of the Act, and subject to the provisions of the Act, no development of any land for layout or subdivision of plot or construction or building or institution of use or change of use of any land or building shall be undertaken or carried out in the development area without,-(a)obtaining a Development Permission Order from the Commissioner, which shall be subject to the development conditions that are applicable and required to be complied with;(b)payment of the development charges and other fees and charges to the Authority to be levied under the Act.
