Section 11(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)Within two years of its constitution or within such time as the Government may extend, prepare a Perspective Plan [PP] with a long term time frame preferably not less than thirty years, for the comprehensive physical, economic and social development of the Development Area, having due regard to, -(a)vision for the development area and provide policy framework and directions of growth and identification of thrust areas for development;(b)target population, employment pattern and GDP;(c)strategic land use plans, including green field developments and regeneration;(d)strategic transportation and mobility requirements;(e)environmental sustainability.
