Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Urban Areas (Development) (Amendment) Act, 2007 27 of 2007 [13 August 2007] CONTENTS 1. Short title and commencement 2. Amendment of Section 3 Act 1 of 1975 3. Amendment of Section 8 Andhra Pradesh Urban Areas (Development) (Amendment) Act, 2007 27 of 2007 [13 August 2007] PREAMBLE An Act Further to Amend the Andhra Pradesh Urban Areas (Development) Act, 1975. Be, it enacted by the Legislature of the State of Andhra Pradesh in the Fifty-eighth Year of the Republic of India, as follows.-- 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Urban Areas (Development) (Amendment) Act, 2007. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment of Section 3 Act 1 of 1975 :- In the Andhra Pradesh Urban Areas (Development) Act, 1975 (hereinafter referred to as the principal Act), in Section 3, in sub- section (3),- (1) for clause (d), the following clause shall be substituted, namely.-- " (d) five elected members of the Municipal Corporation or Municipality, as the case may be, comprised within the development area, to be nominated by the Government."; (2) in clause (h), for the word "five" the word "two" shall be substituted. 3. Amendment of Section 8 :- In Section 8 of the principal Act, for sub-section (3), the following sub-section shall be substituted, namely.-- "(3) (a) The Authority shall consult every local authority comprised within the Development Area, at the initial stage of the preparation of plan; (b) The local authority may make representation with respect to the plan within three months from the date of receipt of communication from the said Authority failing which it shall be deemed that the local authority have no views to offer in this regard; (c) The Authority shall consult the local authority comprised within the Development Area after preparation of the draft plan and before submission to the Government for their approval. The Authority shall consider the views and suggestions given by the local authority on merits. The local authority may make any representation with respect to the draft plan within a period of three months from the date of receipt of communication from the Authority failing which it shall be deemed to have been accepted."