Section 9 in Andhra Pradesh Urban Areas (Development) Act, 1975
9. Submission of plans to Government for approval.
(1)Every plan shall, as soon as may be after its preparation, be submitted by the Authority to the Government for approval and the Government may either approve the plan without modifications or with such modifications as they may consider necessary or reject the plan with directions to the Authority to prepare a fresh plan according to such directions.(2)The Government may direct the Authority to furnish such information as they may require for the purpose of approving any plan submitted to them under this section.
