Section 14 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
14.
(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.(2)The scheme as passed or adopted by the council together with all written objections and suggestions shall thereupon be submitted to the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] for sanction (and the fact of such submission shall be published in the prescribed manner).(3)The [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] may after considering the objections and suggestion, if any, and making such inquiry as they think fit, sanction the scheme, with or without modifications, or may refuse to sanction the scheme or may return the scheme to the council for re-consideration:Provided that unless a modification is, in the opinion of the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] verbal or inconsequential, the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] shall not sanction the scheme with such modification without the consent of the council.Provided further that when a scheme is returned to the council for reconsideration, the councils shall resubmit it to the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] within three months from the date of its receipt and the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] may then deal with the scheme in the manner mentioned in this sub-section.Provided further that if the council fails to resubmit the scheme within the time specified in the forgoing provision the [State Government] [The words 'Provincial Government' were subs for the words 'Local Government' by the A.O.1937 and the word 'State' was Substituted For 'Provincial' by the A.O.1950.] may in relation to the scheme, pass such orders as they may deem fit.(4)when a scheme returned for reconsideration is modified by the council the scheme as so modified shall before resubmission to the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] for sanction, be published and passed by the council in the same manner as a draft scheme.(a)in cases in which the modification involves the inclusion in or exclusion from the scheme of any land or the acquisition of any land not originally proposed to be acquired, and(b)in every other case in which the modification is in the opinion of the council or of the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] of sufficient importance to require the following of this procedure.(5)The sanction of the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] to a scheme under sub-section (3) shall bePublished by notification in the (Official Gazette) and such notification shall state at what place and time the scheme will be open to the inspection of the public.(6)A notification published under sub-section (5) shall be conclusive evidence that the scheme has been duly made and sanctioned. The scheme shall have effect from the date of publication of such notification and the execution of the scheme shall be commenced forthwith.Provided that, where the scheme so provides the execution of the scheme or any part thereof may be deferred until such time as may be fixed in the scheme.
