Section 39(2) in Andhra Pradesh Urban Areas (Development) Act, 1975
(2)It shall be the duty of the Art Commission to make recommendations to the Government as to-(i)the restoration and conservation of urban design and ox the environment in the development areas :(ii)the planning and development of future urban design and of the environment ;(iii)the restoration and conservation of archaeological and historical sites and sites to high scenic beauty ;(iv)the grants, concessions and other modes of compensation for purchase or acquisition that should be made for the purpose by the Government or any Authority and the conditions subject to which such grants, concessions and compensation should be made ; and(v)any other matter referred to the Commission by the Government.
