Section 23(1) in Andhra Pradesh Housing Board Act, 1956
(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.
