- 1. In these rules , unless the contest otherwise regarding,-(a)"Act" means Andhra Pradesh Capital Region Development Authority Act, 2014.(b)"Allottee" means an individual or person including a group of individuals under Indian Partnership Act, 1932 or Limited Liability Partnership Act, 2008 or a Hindu Undivided Family, or an Institution registered under the Societies Registration Act of 1860 or the Andhra Pradesh Societies Registration Act, 2001, or a body corporate incorporated under the Companies Act, 1956 or under the Companies Act, 2013 or under any Act of Indian Law, established for the purpose of service/business/industrial activity to whom any land is allotted by any of the methods stipulated in the rules by the Authority.(c)"Allotment" Price means the land value arrived at as a result of a specified selection method of allotment or as a percentage of Base Price for the purpose of final allotment to the Allottee.(d)"Applicant" means an individual or person including a group of individuals under Indian Partnership Act, 1932 or Limited Liability Partnership Act, 2008 or Hindu Undivided Family, or an institution registered under the Societies Registration Act of 1860, or the Andhra Pradesh Societies Registration Act, 2001, or a body incorporated under the Companies Act, 1956 or under the Companies Act, 2013 or under any Act, who is eligible to and has made an application in the prescribed format for allotment of land.(e)"Authority" means the Authority defined under the Andhra Pradesh Capital Region Development Authority Act, 2014.(f)"Amravati Capital City Area" shall mean the Capital City Area as defined under section 2(6) of the Act.(g)"Intending Lessee" means an Applicant who is intending to enter in to an agreement of lease with the Authority for the purposes mentioned by the Authority along with the fulfillment of such terms and conditions that may be imposed by the Authority from time in connection with that purpose.(h)"Intending Buyer" means an Applicant who is intending to enter in to an agreement of sale with the Authority for the purposes mentioned by the Authority along with the fulfillment of such terms and conditions that may be imposed by the Authority from time in connection with that purpose.(i)"Land" means the land or any parcel thereof which is acquired by, vested in, or belonging to the Authority and depending on the context also means the land allotted under these Rules.(j)"Lease, Lessor, Lessee" have the meanings assigned to them under section 105 of the Transfer of Property Act, 1882.(k)"Plot" means land or part of land set apart for development and/or forming part of the sanctioned or draft development plan or a scheme prepared by the Authority and includes the construction there on.(l)"Base" Price means the value of the Land arrived at by the Authority and as declared by the Authority from time to time.(m)"Reserve Price" means the land value fixed as percentage of Base Price for different land use types and locations.(n)"Process Fee" means a non-refundable fee, which shall be payable by each applicant at the time of filing the application for allotment of land or obtaining any approvals thereon, as decided by the Authority from time to time.(o)"Tier 1" Infrastructure means the urban infrastructure required at the city level for the purpose of enabling further development of large extents of land within the city and includes infrastructure such as flood protection/management works, access roads, city expressways, arterial roads, water supply mains, water treatment plants, waste water treatment plants, big electric sub-stations, mass rapid transit and so on.(p)"Tier 2" Infrastructure means the urban infrastructure required within a medium to large land parcel capable of being further sub-divided, in order to enable building construction, development and occupation and includes infrastructure such as collector roads, street roads, water distribution lines, sewerage pumping stations, smaller electric sub-stations and so on.
