Section 113(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(2)Any Detailed Town Planning Scheme prepared under the Andhra Pradesh Town Planning Act, 1920, (Act No. 7 of 1920) or any other Statutory Area Development Plan or Zonal Development Plan prepared under the Andhra Pradesh Urban Areas (Development) Act, 1975 (Act No. 1 of 1975) or Andhra Pradesh Municipalities Act, 1965 (Act No. 6 of 1965) for the total or part of the development area and published by the Local Authority or Urban Development Authority concerned and sanctioned by the Government before commencement of the Act, shall continue to be in force unless prepared afresh and superseded or revised under the Act.
