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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(8)(a) in Andhra Pradesh Urban Areas (Development) Act, 1975

(a)Where any part of the area adjoining to or in the vicinity of the development area, as notified under sub- section (7), is in the process of rapid development or is likely to develop in the near future, the local authority concerned shall, either on the direction of the Government or on the advice of the Authority, prepare in consultation with the Authority, town planning scheme under the law relating to Town Planning, for the time being in force, and publish the schemes as required under that law and submit them to the Government for sanction.