Section 13 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
13. Preparation of Development Plans.
(1)The Authority, as stated under subsections (1) and (2) of Section 11 of the Act, shall prepare the Perspective Plan within two (2) years and the Master Plan within three (3) years of its constitution and with a time frame of thirty and ten years respectively.(2)The Authority shall also prepare the Area Development Plans/Zonal Development Plans based on the proposals as envisaged in the Perspective Plan and Master Plan.
