Section 16 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
16. Procedure for preparation and publication of Development Plans.
(1)The content of the Development Plans such as Perspective Plan, Master Plan, Zonal Development Plan etc., shall be as given under Section 11 of the Act.(2)Any such plan shall include such maps and descriptive matter as may be necessary to explain and illustrate the proposals and shall include a present Land Use Map referred to in Rule 15 above.(3)Soon after the preparation of the Development Plan for the development area or any part thereof, the Authority shall publish a notice in Form No.I appended to these rules in a prominent place in atleast two (2) local daily newspapers [one English and one Telugu] inviting objections and suggestions from any person or local authority allowing a period not less than thirty (30) days or within such time as the Government may extend.(4)The said notice shall also indicate the place and time where copies of the Draft Development Plan may be inspected;(5)Any person residing or owning property within the development area or Local Authority operating within the affected area is entitled to represent in writing to the Authority any objections and suggestions which he may have in regard to the Land Use Map or the Draft Development Plan.(6)After expiry of the said period, the Authority shall prepare a list of objections and suggestions in Form No.II appended to these rules and consider the representations so made within the time specified and any other information available to it, and finalise the present Land Use Map and the Draft Development Plan as it thinks fit;(7)The Authority will then submit the Land Use Map and Draft Development Plan to the Government, as required under Section 12 of the Act for their final approval.(8)After Government's approval, the same shall be published in the Andhra Pradesh Gazette indicating the date from which the Land Use Map and Development Plan will come into force.(9)The Authority shall also publish a notice in a prominent place in atleast two (2) local daily newspapers [one English and one Telugu] indicating the fact of the final approval of the Land Use Map and the Development Plan and the place(s) and time(s) where a copy of each of the said Land Use Map and the Development Plan can be inspected.(10)Such Land Use Map and the Development Plan shall have effect from the date of publication of such notice and be conclusive proof of their contents. The execution of the plan shall be commenced forthwith.
