Section 43(4) in Andhra Pradesh Urban Areas (Development) Act, 1975
(4)After the requisition under sub-section (2) or sub- section (3) has been complied with, the Authority or the Competent authority or the officer to whom the direction was issued by the Director under sub-section (3), as the case may be, may depute by a written order a police officer or employee of the Authority or local Authority concerned, to watch the place in order to ensure that the development is not continued.
