Section 110(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(2)On receipt of the application for Development Permission under sub-section (1), the Commissioner, after making such enquiry as consider it necessary in relation to any matter concerning the master plan, infrastructure plan, development plan and regulations, area development plan, notified development scheme, layout regulations, development promotion regulations, aesthetics, architectural and urban design control briefs, landscaping stipulations or in relation to any other matter, may issue a development permission order either,-(a)granting permission unconditionally, or(b)granting permission subject to such conditions as it may consider necessary, or(c)refuse permission citing the grounds of such refusal which shall be recorded in writing in the order.
