Section 84(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(2)On receipt of the application for Development Permission under sub-section (1), the Metropolitan Commissioner / Vice-Chairperson, after making such enquiry as consider it necessary in relation to any matter concerning the Perspective Plan or Master Plan or Infrastructure Development Plan or Area Development Plan or Zonal Development Plan or Development Scheme, Layout Regulations, Development Promotion Regulations, aesthetics, architectural and urban design control briefs, landscaping stipulations or in relation to any other matter, may issue a Development Permission Order either:-(a)granting permission unconditionallyor(b)granting permission subject to such conditions as it may consider necessaryor(c)refuse permission citing the grounds of such refusal which shall be recorded in writing in the order.
