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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(2)(e) in Andhra Pradesh Urban Areas (Development) Act, 1975

(e)the form and content of Master Plan or Zonal Development Plan, as the case may be, and the procedure to be followed in connection with the preparation, publication, submission and approval of such plan and the form, and the manner of publication, of the notice relating to any such plan in draft;