Section 2(31)(a) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(a)(i)in the Andhra Pradesh Gazette or District Gazette;(ii)in two daily newspapers circulating in the locality of such area of which one shall be in the regional language;(iii)in the local language in the Gram Panchayat, Municipality or Municipal Corporation, as the case may be and in the offices of the District Collector, the Revenue Divisional Officer, the Tahsildar, the District Registrar and SubRegistrar of Stamps & Registration department;(iv)uploaded on the website of the Authority;