Section 29 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
29. Declaration to take up the land pooling scheme and Suggestions and objections to the notification of intention.
(1)The competent Authority for land pooling scheme shall be the Metropolitan Commissioner / Vice-Chairperson or an officer appointed by the Government and also includes such other officers along with staff, appointed by Government for the purpose.(2)The area for the land pooling scheme may be identified by the Competent Authority either on his own or based on the applications received from the land owners or developer entity.(3)The Competent Authority shall obtain the approval of the Authority and initiate Land Pooling Scheme for the identified area:Provided that no such approval shall be necessary in case of any area notified by the Government under sub-sections (5) and (6) of section 17.(4)The Competent Authority for land pooling scheme shall issue a notification declaring its intention (hereafter referred to as the 'declaration of intention') to make the land pooling scheme in respect of such an area in the prescribed manner within prescribed time period, calling for objections or suggestions as well as consent from the Land Owners or interested parties whose lands are included in the land pooling scheme so as to reach within thirty days from the date of publication of such notification.(5)The Competent Authority shall consider and dispose of all such objections and suggestions within the prescribed time limit and approve the Land Pooling Scheme area with or without modifications within the prescribed time period.(6)The Competent Authority for land pooling scheme within the prescribed time period shall notify the modified area of the land pooling scheme for the preparation of draft land pooling scheme.(7)Verification of the title and extent of consenting land owners shall be done under sub-section (1) of section 22.(8)Disputed ownership shall be resolved under section 24.
