Section 13(8) in Andhra Pradesh Urban Areas (Development) Act, 1975
(8)(a)Where any part of the area adjoining to or in the vicinity of the development area, as notified under sub- section (7), is in the process of rapid development or is likely to develop in the near future, the local authority concerned shall, either on the direction of the Government or on the advice of the Authority, prepare in consultation with the Authority, town planning scheme under the law relating to Town Planning, for the time being in force, and publish the schemes as required under that law and submit them to the Government for sanction.(b)Any development in the area covered by such town planning schemes shall be in accordance with the provisions of the schemes as sanctioned by the Government.(c)Where in regard to the matters specified in subsection (7) and of this sub-section there is a difference of opinion between the local authority concerned and the Authority, the matter shall be referred to the Government, whose decision thereon shall be final.
