Section 17(4) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
(4)Soon after the objections and suggestions are received, the Authority shall conduct local enquiries and other hearings, if necessary, and give an opportunity to the persons affected (whether directly or otherwise) to be held on a specified date or dates before the modifications are finally approved and submit a detailed report in Form No.IV appended to these rules to the Government.
