Section 224 in Andhra Pradesh Municipalities Act, 1965
224. Grounds on which permission to construct or reconstruct hut may be refused.
- The only grounds on which permission to construct or reconstruct a hut may be refused are the following, namely:-(1)that the work or use of the site for work would contravene some specified provisions of any law or some specified order, rule, bye-law or declaration made under any law.(2)that the application for permission does not contain the particulars or is not prepared in the manner required under rules or bye-laws;(3)that any information or plan required by the Commissioner under rules or bye-laws has not been duly furnished;(4)that streets or roads have not been made as required by Section 184; or(5)that the proposed building would be an encroachment upon Government or municipal land.Whenever the Commissioner refuses to grant permission to construct or reconstruct a hut, the reasons for such refusal shall be specifically stated in the order.
