Section 16 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
16. Enforcement of the sanctioned plans.
(1)The Perspective Plan [PP] or Master Plan [MP] or Area Development Plan or Zonal Development Plan after the approval of the Authority, shall be binding on all the local authorities, all other organizations and the citizens in the development area.(2)The guidelines, policies, specifications and targets regarding the affordable housing and various other components as proposed in the said sanctioned plans shall be implemented by the Authority / local authorities within the development area.(3)The Local Authorities shall be responsible for the implementation of the sanctioned plans in the development area under the overall control of the Metropolitan Commissioner / Vice-Chairperson.
