Section 39(4) in Andhra Pradesh Capital Region Development Authority Act, 2014
(4)When the modifications in the draft plan are of an extensive or of a substantial nature, the said Authority shall publish the modifications in the Official Gazette along with a notice in the prescribed manner inviting suggestions or objections from any person with respect to the proposed modifications within a period of thirty days from the date of publication of such notice and thereupon, the provisions of sub-section (1) shall apply in relation to such suggestions or objections.
