Section 40 in Andhra Pradesh Capital Region Development Authority Act, 2014
40. Power to undertake preparation of area development Plans.
(1)Subject to overall conformity with the perspective plan, master plan, and infrastructure plan, the Authority or the respective Local bodies under the guidance of the Authority, may undertake the preparation of area development plans for any of the provisions as stated at sub-section (2) of section 38 with a time span of five to ten years.(2)The Local body shall submit the said area development plans prepared for its jurisdiction, after calling for objections, suggestions and representations, along with the resolution of the local body to the Authority for approval.(3)The sanction accorded by the Authority shall be notified in the Official Gazette and the plans shall come into force from the date of publication.
