Section 87(5) in Andhra Pradesh Capital Region Development Authority Act, 2014
(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 Government, or(b)make the variation with or without modification, or(c)refuse to make the variation.
