Section 11(1) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(1)If the resolution is to make a scheme, the municipal council shall, within twelve months from the date of the notification under section 10, or within such further period, not exceeding twelve months, as the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] may allow, and after consulting, in the prescribed manner, the owners of lands and buildings in the area affected, prepare, and publish a draft scheme.
