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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016

(4)Every Tourism Development Plan shall contain the following elements which are necessary for the integrated sustainable development of the area with major thrust on tourism development, namely: -
(i)policy in relation to the land use plan and allocation of land for tourism purposes;
(ii)policy in relation to the built up area, environment including architectural control and form;
(iii)strategies towards conserving and strengthening existing natural systems and enhancing the visual qualities of the region; and
(iv)regulations, if any, found necessary for the implementation of the Tourism Development Plan.