Section 39(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)The Authority shall, within sixty days from the date of the Power of publication of the draft town planning scheme in the manner as may be prescribed, submit the draft town planning scheme with any modifications that may have been made therein under section 38 together with the objections which may have been communicated to it, to the Government for sanction.
