Section 3 in Andhra Pradesh Industrial Corridor Development Act, 2017
3. Declaration of Industrial Corridor, Note and Periphery of the Nodes.
(1)The Government may, by notification in the Andhra Pradesh Gazette, declare any area, including an industrial area, to be an Industrial Corridor and specify geographical area and boundaries therein, which shall constitute tire Nodes and the corresponding Peripheries as notified tinder this Act.(2)The Government may by notification in the Andhra Pradesh Gazette declare one or more nodes in each notified Industrial Corridor.(3)The Government may by notification in the Andhra Pradesh Gazette, declare such outer area on any side adjoining each notified Node as the Periphery of the Node as it deems fit.(4)The State Government may, by notification in the Andhra Pradesh Gazette, make such modifications to the areas under a notified Node or a Periphery from time to time.
