Section 82(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(2)Where the Government sanctions the preliminary scheme or the final scheme, it shall state in the notification,-(a)the place at which the scheme shall be kept open for inspection by the public, and(b)a date on which all the liabilities created by the scheme shall come into force:Provided that the Government may, from time to time, extend such date by notification, by such period, not exceeding thirty days at a time, as it thinks fit.
