Section 22A in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
22A.
(1)The municipal council may within three months from the date of an ward of compensation in respect of property injuriously affected, make an application to the [State Government] [The words 'provincial Government' were Substituted For the words 'Local Government' by the A.O. 1937 and the word 'State' was Substituted For 'Provincial' by the A.O.1950.] to sanction the withdrawal or modification of all or any of the provisions of the scheme which gave rise to the claim for compensation and give notice of such application to the owner of such property.(2)If the [State Government] [The words 'Provincial Government' were Substituted For the words 'Local Government ' by the A.O.1937 and the word 'State' was Substituted For provincial by the A.O. 1950.] accord such sanction, the award of compensation shall stand cancelled, and the municipal council shall pay the costs, if any, awarded by the arbitrator in connection with the claim for compensation.(3)Nothing contained in this section shall affect the right of the owner to make a fresh claim for compensation in respect of the modified scheme sanctioned by the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] under sub-section (2).(4)No award of compensation in respect of property injuriously affected shall be enforceable within three months from the date thereof, or if notice has been given under sub-section (1), pending the orders of the [State Government] [The words 'Provincial Government' were Substituted For the words 'Local Government ' by the A.O.1937 and the word 'State' was Substituted For provincial by the A.O. 1950.] on the application made under the same sub-section).
