Section 17(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
(3)In case the Government approve the proposals, it is necessary to publish a notification in the Andhra Pradesh Gazette inviting objections or suggestions from the public in Form No.III appended to these Rules so as to reach within a period of fifteen (15) days. The Authority shall also publish a public notice in at least two (2) local newspapers [one English and one Telugu],
