Section 15(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

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State of Andhra Pradesh - Subsection

Section 15(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(2)As soon as, may be, the Authority shall prepare a present Land Use Map and T .and Use Register in the form prescribed below indicating the present use of every piece of land while preparing the Perspective Plan, Master Plan and Zonal Development Plan in the development area:................Development AuthorityLand Use Register ofPerspective Plan/Master Plan/Zonal Development Plan

S.No.	Name of the Ward/Locality	Block No./Street	Survey No.	Nature of use	Approximate extent of land	Remarks
1	2	3	4	5	6	7

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State of Andhra Pradesh - Subsection

Section 15(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018