Section 148 in Andhra Pradesh Capital Region Development Authority Act, 2014
148. Periphery area of the capital region.
(1)The Government may, by Notification, in the manner as prescribed, declare such of the outer area adjacent to the capital region, consisting of such villages or at a distance specified along the boundary of the capital region, to be the periphery area of the Authority as it deems fit.(2)On declaration of an area under sub-section (1) as a periphery area,-(a)The Capital Region Development Authority constituted under the Act shall also be Authority for the periphery area; and(b)The powers and functions of the Authority, the Executive Committee and the Commissioner shall extend to the periphery area.(3)In order to regulate the developments in the periphery area, the Authority may prepare separate development plans for the periphery area in accordance with the provisions of the Act.
