Section 6(4) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(4)Planning;(a)to undertake the preparation of the Perspective Plan [PP], Master Plan [MP] and Infrastructure Development Plan [IDP] or Area Development Plan or Zoned Development Plan under the Act and the revision of the said Plans as and when required and submit the same to the Government through the Authority for sanction;(b)to undertake the preparation of zoning regulations, development promotion norms and rules, including setbacks, open spaces and all other related and similar norms governing building and development in the Development Area and submit the same to the Authority and the Government for approval.
