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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1) in Hyderabad Metropolitan Development Authority Act, 2008

(1)After preparing any of the said plans in accordance with Section 11, the Metropolitan Development Authority shall notify the same in such form and manner as may be prescribed, inviting objections and suggestions from any person or body giving minimum of one month time for filling objections and suggestions.