Section 17(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
(1)In case the Authority or Local Authority or any land owner submits an application to make any modification in the Land Use Map and the Development Plan under sub-section (1) of Section 15 of the Act, the Authority shall examine the same and submit a detailed report to the Government alongwith necessary plans and full particulars for necessary approval.
