Section 11 in Andhra Pradesh Urban Areas (Development) Act, 1975
11. Certain plans already prepared and sanctioned deemed to have been prepared and sanctioned under this Act.
(1)Any general town planning scheme under the Andhra Pradesh (Andhra Area), Town Planning Act, 1920, any development plan under the Hyderabad Municipal Corporations Act, 1955 or any Master Plan under the A.P. Municipalities Act, 1965, already prepared and published by the Local authority concerned and sanctioned by the Government before the commencement of this Act with respect to any area now forming part or whole of a development area under this Act, shall be deemed to be a Master Plan so prepared and published by the Authority and sanctioned by the Government subject to such alterations and modifications as may be considered necessary, under this Act.(2)Any detailed town-planning scheme under the Andhra Pradesh (Andhra Area) Town Planning Act, 1920, any Improvement Scheme under the Hyderabad Municipal Corporations Act, 1955, or any town development plan under the Andhra Pradesh Municipalities Act, 1965 already prepared and published by the local authority concerned and sanctioned by the Government before the commencement of this Act with respect to any area now forming part of a development area under this Act, shall be deemed to be a zonal development plan, so prepared and published by the Authority and sanctioned by the Government, subject to such alterations and modifications as may be considered necessary under this Act.(3)In respect of plans of the nature specified in subsection (1) or sub-section (2) which are at different stages or preparation or publication or pending sanction of the Government at the commencement of this Act, such plans shall be deemed to have been prepared, or published or submitted to Government as the case may be, under this Act, subject to such alterations and modifications as may be considered necessary under this Act.
