Section 19(1) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(1)On and after the day on which the scheme comes into force, the (responsible authority) may make a provisional order requiring an owner:-(a)to remove, pull down, or alter any building or other work in the area included in the scheme which is such as to contravene the scheme, or in the erection or carrying out of which any provision of the scheme has not been complied with or(b)to execute within a specified period any work which it is the owner's duty to execute under the scheme where the [responsible authority] [Substituted For the word 'Chairman' by section 16 (i) of Madras Act II of 1930.] is of opinion that delay in the execution of the work would prejudice the efficient operation of the scheme.
