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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(6) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(6)After expiry of the said period, the Authority shall prepare a list of objections and suggestions in Form No.II appended to these rules and consider the representations so made within the time specified and any other information available to it, and finalise the present Land Use Map and the Draft Development Plan as it thinks fit;