Section 20A(3) in Andhra Pradesh Urban Areas (Development) Act, 1975
(3)The administration of every property of the owners of land specified in sub-section (1) shall be governed by such directions as may be given by the Government or the Authority from time to time and by the bye-laws framed by the co- operative society and as amended from time to time and a true copy of the bye-laws and the amendments thereto, if any shall, as soon as they are made be filed with the Authority and be annexed to the declarations made under sub-section (2):Provided that no such bye-laws or amendments thereto shall take effect until copies thereof are duly filed by with the Authority.
