Section 25 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
25. Registration of development Scheme connection with Development Scheme not required.
(1)Nothing in the Registration Act, 1908 shall be deemed to require the registration of any document, plan or map prepared, made or sanctioned in connection with a Development Scheme implemented by the Authority which has come into force.(2)All such documents, plans and maps shall, for the purposes of sections 48 and 49 of the Registration Act, 1908 (Act No. 16 of 1906) be deemed to have been registered in accordance with the provisions of that Act:Provided that the documents, plans and maps relating to the sanctioned scheme shall be accessible to the public in the manner prescribed.(ii)Land Pooling Scheme
