Section 30(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(2)The Competent Authority shall approve and publish the notification of draft land pooling scheme within prescribed time period along with the conditions if any for carrying out the provisions of the scheme, calling for objections or suggestions from the land owners whose lands are included in the land pooling scheme giving a time period of thirty days from the date of publication of the notification.
