Section 5 in Special Development Regulations for the Hyderabad Outer Ring Road Growth Corridor (ORR-GC), 2007
5. The above referred draft Comprehensive Plan and the Special Development Regulations will be displayed and made available for inspection by public in the office of Hyderabad Urban Development Authority at Paigah Palace, Begumpet, Secunderabad for fifteen days from the date of issue of this notification. The Special Development Regulations are appended to this Notification as Annexure. Any objections and suggestions on the above proposals shall be addressed to the Principal Secretary, MA and UD Department, A.P. Secretariat, Hyderabad or Vice Chairman, Hyderabad Urban Development Authority. The draft Comprehensive Plan and the Special Development Regulations will be taken into consideration after expiry of 15 days from the date of publication of the notification in the A.P., Gazette and that any objections or suggestions which may be received from any person with respect thereto before expiry of said period will be considered by the Government of Andhra Pradesh before taking a decision in the matter.
