Section 61 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
61. Power to vary scheme on ground of error irregularity or informality.
(1)If after the Preliminary Scheme or the Final Scheme has come into force, the Authority considers that the scheme is defective on account of an error, irregularity or informality, the Authority may apply in writing to the Government for the variation of the scheme.(2)If on receiving such application or otherwise, the Government is satisfied that the variation required is not substantial, the Government shall publish a draft of such variation in the prescribed manner so that any person affected thereby may communicate in writing his objections to such variation to the Government through the Authority within thirty days of the date of publication of the draft variation.(3)The draft variation published under sub-section (2) shall state every variation proposed to be made in the scheme and if any such variation relates to a matter specified in any of the sub-sections (1) to (8) of section 18, the draft variation shall also contain such other particulars as may be prescribed.(4)The draft variation shall be open to the inspection of the public at such offices as published under sub-section (2).(5)After receiving the objections, the Government may, after consulting the Authority and after making such inquiry as it may think fit, by notification-(a)appoint a Planning Officer and thereupon the provisions of this Chapter shall so far as may be, apply to such draft variation as if it were a draft scheme sanctioned by the Governmentor(b)make the variation with or without modificationor(c)refuse to make the variation.(6)From the date of the notification making the variation, with or without modification, such variation shall take effect as if it were incorporated in the scheme.
