Section 61(5) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(5)After receiving the objections, the Government may, after consulting the Authority and after making such inquiry as it may think fit, by notification-(a)appoint a Planning Officer and thereupon the provisions of this Chapter shall so far as may be, apply to such draft variation as if it were a draft scheme sanctioned by the Governmentor(b)make the variation with or without modificationor(c)refuse to make the variation.
