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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(1)if within sixty days from the date of the publication of a draft scheme any person affected by such scheme communicates in writing any objection or suggestion relating thereto the council shall consider such objection or suggestion and may modify the scheme as it thinks fit, sanction of scheme by State Government.