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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Andhra Pradesh - Subsection

Section 90(1) in Andhra Pradesh Capital Region Development Authority Act, 2014

(1)If at any time after the Final Town Planning Scheme comes into force, the Authority is of the opinion that the regulations relating to a town planning scheme require to be amended, it may publish the requisite draft amendment in the prescribed manner and invite suggestions or objections thereto from any person to submit within thirty days from the date of publication of the draft amendment;