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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(1)On receipt of the Plans under section 12, the Government shall within sixty days examine and sanction the said Perspective Plan [PP] or Master Plan [MP] or Area Development Plan or Zonal Development Plan with or without modifications or reject the plans with directions to modify or prepare revised plans.