Section 80(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(2)Such agreement shall not in any way affect the duties of the Planning Officer as specified under section 42 or the rights of third parties but it shall be binding on the parties to the agreement notwithstanding any decision that may be passed by the Planning Officer:Provided that if the agreement is modified by the Government, either party shall have the option of avoiding it, if it so elects.
