Section 31 in Andhra Pradesh Housing Board Act, 1956
31. Publication of housing scheme in Andhra Pradesh Gazette.
(1)Before proceeding to execute any housing scheme under Section 30 the Board shall, by notification in the Andhra Pradesh Gazette, publish the scheme. The notification shall specify that the plan, showing the area which it is proposed to include in the housing scheme and the surrounding lands, shall be open to inspection of the public at all reasonable hours at the Office of the Board.(2)If within two weeks from the date of the publication of the Housing Scheme any person communicates in writing to the Board any suggestion or objection relating to the scheme, the Board shall consider such suggestion or objection and may modify the scheme as it thinks fit.(3)The Board shall then by notification in the Andhra Pradesh Gazette publish the final scheme. The notification shall specify that the plan, showing the area included in the final scheme and the surrounding lands and other particulars as may be prescribed shall be open to inspection of the public at all reasonable hours at the Office of the Board.(4)The publication of a notification in the Andhra Pradesh Gazette under sub-section(3)shall be conclusive evidence that the said scheme has been duly framed.
