Section 3(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
(1)The Government, after making a detailed study constitute an Authority for the orderly development of a development area and notify in the Andhra Pradesh Gazette declaring such a development area under subsections (1) and (2) of Section 3 of the Act either as Metropolitan Region or Urban Region based on its eligibility as prescribed in clauses (30) and (47) of Section 2 of the Act respectively.
