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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1)(a) in Andhra Pradesh Capital Region Development Authority Act, 2014

(a)Planning. - (i) to prepare and revise perspective plan, master plan, development plans and area development plans inclusive of infrastructure plans in the capital region and more specifically capital city area by carrying out needed surveys for achieving spatio-economic development and social justice;
(ii)to formulate zoning regulations, building and energy codes, and any other development control norms for the capital region and more specifically for capital city area so as to ensure compact, transitoriented, and environmentally sustainable development;
(iii)to review, revise and approve development control norms and rules or standing orders, and all other related and similar norms governing the building and development in the capital region;