Section 56 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
56. Power of Government to sanction or refuse to sanction the scheme and effect of sanction.
(1)On receipt of the Preliminary Scheme or as the case may be, the Final Scheme, the Government may,-(a)in the case of Preliminary Scheme, within a period of thirty days from the date of its receipt, and(b)in the case of final scheme, within a period of sixty days from the date of its receipt, by notification, sanction the Preliminary Scheme or the Final Scheme or refuse to give sanction, provided that in sanctioning any such scheme, the Government may make such modifications as may, in its opinion, be necessary for the purpose of correcting an error, irregularity or informality.(2)Where the Government sanctions the Preliminary Scheme or the Final Scheme, it shall state in the notification,-(a)the place at which the scheme shall be kept open for inspection by the public, and(b)a date on which all the liabilities created by the scheme shall come into force:Provided that the Government may from time to time extend such date, by notification, by such period, not exceeding thirty days at a time, as it thinks fit.(3)On and after the date fixed in such notification, the Final Scheme shall have effect as if it were enacted in the Act.
