Section 50 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
50. Powers of Board to decide matter finally.
(1)After making such inquiry as it may think fit, the Board of decide Appeal may either direct the Planning Officer to reconsider its matter proposals, or accept, modify, vary or reject the proposals of the Planning Officer.(2)Every decision of the Board of Appeal shall be final and binding on all persons.
