Section 39 in Andhra Pradesh Capital Region Development Authority Act, 2014
39. Process of approval of plans.
(1)After preparing a plan under section 38, the Authority shall notify the same in such form and manner as may be prescribed along with a notice in the prescribed manner, inviting objections or suggestions from any person or body giving a time period of thirty days.(2)A development plan shall show in distinguishing prescribed colours the area or sites and the uses to which they are proposed to be put, and cover the following details, namely,-(a)a statement indicating broadly the uses to which lands in the area covered by the plan are proposed to be put and any survey carried out for the preparation of the draft development plan;(b)maps, charts and statements explaining the provisions of the draft development plan;(c)the draft regulations for enforcing the provisions of the draft development plan;(d)procedure explaining the manner in which permission for developing any land may be obtained from the Authority; and(e)a statement of the stage of development by which it is proposed to meet any obligation imposed on the Authority by the draft development plan:Provided that any of the aforementioned items may be modified by the Authority.(3)After considering all objections, suggestions and representations that may have been received in writing or through electronic mail, the Authority may make modifications or revision to the plans in such manner as it thinks fit, and sanction with draft policies, development promotion regulations and reports.(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.(5)The Authority shall within thirty days sanction the said plans with or without modifications.(6)The sanction accorded by the Authority shall be notified in the official Gazette and the plans shall come into force from the date of publication.
