Section 58 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
58. Effect of preliminary scheme.
- On the day on which the Preliminary Scheme comes into force,-(1)all lands required by the Authority shall, unless it is otherwise determined in such scheme, vest absolutely in the Authority free from all encumbrances;(2)all rights in the original plots which have been reconstituted into reconstituted plots / land shall be determined and the final plots / land shall become subject to the rights settled by the Planning Officer.
