Section 24 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
24. Form of the Budget of the Authority and Annual Report and manner of the preparing the same.
- The Budget Estimates and the Annual Reports shall be prepared in such form as is considered appropriate by the Authority till such time as a separate manual indicating the procedure to be followed for preparing the Budget Estimate and Annual Report is finalized.Provided that the manual shall be submitted to the Government for approval within a period of one year from the date of which these rules come into force.Appendix to G.O. Ms. No.161, MA&UD (HI) Department, dated 17.5.2018Form No. I[see Rule 16(3)].........................Development AuthorityNotice under sub-section (1) of Section 12 of the Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 read with sub-rule (3) of Rule 16 of the Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018(1)The Draft Land Use Map prepared by the ................................. Development Authority, a copy of which is attached hereto for the area described in the Schedule below, is hereby published under sub-rule (3) of Rule 16 of the rules framed under the Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018.(2)The map depicting various land uses may be inspected without charge during office hours at the office of the Authority.(3)Any person interested in the Land Use Map may communicate in writing to the Metropolitan Commissioner/Vice-Chairperson of the Authority the objections and suggestions relating thereto................... Development Authority,...............................Dated:
