Section 14(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)Subject to overall conformity with the Perspective Plan [PP] or Master Plan [MP], the Authority or the respective Local Authority under the guidance of the Authority, may undertake the preparation of Area Development Plan or Zonal Development Plan as deemed necessary for any of the provisions as stated at clause (c) of subsection (2) of section 11, and also for development promotion, execution of projects and schemes for any Sector or Area or Zone and / or for effective urban services and municipal functions of their respective jurisdiction in the development area with a time span of ten years or as may be prescribed by the Government.
