Section 31 in Andhra Pradesh Capital Region Development Authority Act, 2014
31. Annual plan and report.
(1)The Authority shall prepare for every year, and annual plan, and further shall as soon as practicable after the end of each financial year but not later than 30 th September in each year furnish to the Government a report of its functions during the preceding year.(2)The Government shall cause a copy of every such report to be presented to State Legislature.
