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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(1)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(b)in the case of final scheme, within a period of sixty days from the date of its receipt, by notification, sanction the Preliminary Scheme or the Final Scheme or refuse to give sanction, provided that in sanctioning any such scheme, the Government may make such modifications as may, in its opinion, be necessary for the purpose of correcting an error, irregularity or informality.