Section 8 in Andhra Pradesh Urban Areas (Development) Act, 1975
8. Procedure to be followed in preparation and approval of plans.
(1)In this section and in Sections 9, 10, 12 and 15 the word "plan" means the Master Plan or the Zonal Development Plan for a zone or both, as the case may be.(2)Before finally submitting any plan to the Government for approval, the Authority shall prepare a plan in draft and publish it by making a copy thereof available for inspection publishing a notice in such form and manner as may be prescribed, inviting objections and suggestions from any person with respect to the draft plan before such date as may be specified in the notice.(3)The Authority shall also give reasonable opportunity to every local authority within whose local limits any land included in the plan is situated to make any representation with respect to the plan.(4)After considering all objections, suggestions and representations that may have been received by the Authority, the Authority shall finally prepare the plan and submit it to the Government for their approval.(5)The form and content of a plan and the procedure to be followed and all other matters connected with the preparation, submission and approval of such plan shall be governed by such provisions, if any, as may be prescribed in this behalf.
