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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(5) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(5)Any person residing or owning property within the development area or Local Authority operating within the affected area is entitled to represent in writing to the Authority any objections and suggestions which he may have in regard to the Land Use Map or the Draft Development Plan.