Section 18 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
18. Provisions of the development scheme.
- The development scheme may make provisions for any of the following matters, namely,-(1)the laying out or relaying out of land, either vacant or already built upon;(2)for the lands likely to be used for construction of buildings for residential or commercial or industrial or for any other purposes as decided by the Authority;(3)layout of new streets or roads, construction, diversion, extension, alternation, improvement of streets and communication network;(4)the allotment of land for roads, spaces for public purposes like open spaces, gardens, recreation grounds, schools, markets, green belt, transport facilities, utilities and amenities of all kinds;(5)drainage inclusive of sewerage, surface or sub-soil drainage and sewage disposal;(6)lighting;(7)water supply;(8)trunk and other infrastructure required to service the infrastructure within the development area;(9)preservation, conservation and protection of all heritage related objects and also water bodies;(10)the preservation of objects of historical or national interest or natural beauty;(11)any other provisions as may be prescribed.
