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State of Andhra Pradesh - Section

Section 38 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

38. Objections to draft Town Planning Scheme to be considered.

- If any person affected by such Scheme communicates in writing objections to to the Authority, any objections relating to such scheme, the Authority shall consider such objections and may at any time before submitting scheme to be the draft town planning scheme to the Government as hereinafter considered provided modify such Scheme as it thinks fit.