Section 3 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
3. Declaration of Development Area.
(1)As soon as may be, after the commencement of this Act, the State Government may, by notification in the Andhra Pradesh Gazette declare the 'Development Area' consisting of such metropolitan region or urban region as a 'development area"for the purposes of this Act with effect from such date as may be specified therein.(2)Every such notification shall define the limits of the development area to which it relates.(3)The State Government may, by notification, in the Andhra Pradesh Gazette and in accordance with such rules as may be made in this behalf,-(a)exclude from the development area any area comprised therein; or(b)include in the development area any other area.(4)The existing Gram Panchayats, Municipalities and Corporations within the Development Area shall remain functional within their respective jurisdictions based on the prevailing rules, made under the respective laws.
