Section 9(1) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(1)A municipal council may, by resolution decide to prepare a scheme in respect of any land, within the municipal area, or in its vicinity outside such area, or to adopt with or without modifications a draft scheme proposed by all or any of the owners of any such land. The Chairman shall then have a plan prepared showing the land proposed to be included in the scheme, the surrounding lands and any existing streets.
