Section 17 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
17. Modifications to the Sanctioned Plans.
(1)In case the Authority or Local Authority or any land owner submits an application to make any modification in the Land Use Map and the Development Plan under sub-section (1) of Section 15 of the Act, the Authority shall examine the same and submit a detailed report to the Government alongwith necessary plans and full particulars for necessary approval.(2)The Government after examining the proposals may approve or reject the proposals with reasons to be recorded.(3)In case the Government approve the proposals, it is necessary to publish a notification in the Andhra Pradesh Gazette inviting objections or suggestions from the public in Form No.III appended to these Rules so as to reach within a period of fifteen (15) days. The Authority shall also publish a public notice in at least two (2) local newspapers [one English and one Telugu],(4)Soon after the objections and suggestions are received, the Authority shall conduct local enquiries and other hearings, if necessary, and give an opportunity to the persons affected (whether directly or otherwise) to be held on a specified date or dates before the modifications are finally approved and submit a detailed report in Form No.IV appended to these rules to the Government.(5)After due consideration of the objections and suggestions received, the final modification shall be notified by the Government in the Andhra Pradesh Gazette and the final modifications shall come into operation from the date of publication of such notification.(6)The Authority shall also publish the same in atleast two (2) local newspapers [one English and one Telugu],(7)The Authority shall levy such fees and charges including the development charges as stated in Rule 21 of these rules from the concerned applicant while issuing the orders on approval by the Government.Chapter-IV Development Schemes
