Section 113 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
113. Certain plans already prepared and sanctioned are deemed to have been prepared and sanctioned under the Act.
(1)Any General Town Planning Scheme prepared under the Andhra Pradesh Town Planning Act, 1920, or any other Statutory Development Plan or Master Plan prepared under the Andhra Pradesh Urban Areas (Development) Act, 1975 or Andhra Pradesh Municipalities Act, 1965 for the development area and published by the Local Authority or Urban Development Authority concerned and sanctioned by the Government before commencement of the Act, shall continue to be in force unless prepared afresh and superseded or revised under the Act.(2)Any Detailed Town Planning Scheme prepared under the Andhra Pradesh Town Planning Act, 1920, (Act No. 7 of 1920) or any other Statutory Area Development Plan or Zonal Development Plan prepared under the Andhra Pradesh Urban Areas (Development) Act, 1975 (Act No. 1 of 1975) or Andhra Pradesh Municipalities Act, 1965 (Act No. 6 of 1965) for the total or part of the development area and published by the Local Authority or Urban Development Authority concerned and sanctioned by the Government before commencement of the Act, shall continue to be in force unless prepared afresh and superseded or revised under the Act.
