Section 3(i) in THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020
(i)All the master plans, zonal development plans including town planning schemes in respect of the capital region governed by the Principal Act, and are subsisting as on the date of the repeal, shall continue to be in force for the purposes of specified land use, unless superseded or revised under the Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 by AMRDA.
