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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 Rules, 2018

(1)The Authority, as stated under subsections (1) and (2) of Section 11 of the Act, shall prepare the Perspective Plan within two (2) years and the Master Plan within three (3) years of its constitution and with a time frame of thirty and ten years respectively.