Section 80 in Andhra Pradesh Capital Region Development Authority Act, 2014
80. Power to split up sanctioned draft scheme into separate sections.
(1)After a Planning Officer has been appointed under section 67, the Authority may apply to him to split up the `sanctioned draft scheme' into different sections and to deal with each section separately as if such section were a separate sanctioned draft scheme.(2)On receipt of an application under sub-section (1), the Planning Officer may, after making such inquiry as he thinks fit, split up the `sanctioned draft scheme' into sections.(3)The provisions of the Act and the rules made there under shall, so far as may be, apply to each of such sections as if it were a separate `sanctioned draft scheme'.
