Section 16(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
(3)Soon after the preparation of the Development Plan for the development area or any part thereof, the Authority shall publish a notice in Form No.I appended to these rules in a prominent place in atleast two (2) local daily newspapers [one English and one Telugu] inviting objections and suggestions from any person or local authority allowing a period not less than thirty (30) days or within such time as the Government may extend.
