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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(b) in Andhra Pradesh Municipalities (Layout) Rules, 1970

(b)"General Town Planning Scheme" or " Detailed Town Planning Scheme and "Master plan" mean the General Town Planning scheme or detailed Town Planning Scheme sanctioned under the Andhra Pradesh (Andhra Area) Town Planning Act, 1920 and the master plan snactioned under Chapter XIV of the Andhra Pradesh (Telangana Area) District Municipalities Act, 1956 saved by sub-section (2) of Section 391 of the Act.