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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(6) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(6)The Authority shall review and revise the Perspective Plan [PP], Master Plan [MP] and Infrastructure Development Plan [IDP] and other statutory plans either at the end of the time period of the Plan or at fixed intervals as decided by the Authority or as directed by the Government.