Section 39(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(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.
