Section 22(5) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(5)The development scheme may contain proposals:-(a)to form reconstituted plot / land by the reconstitution of the original lands by the alteration of its boundaries and by the transfer of any adjoining lands if necessary.(b)for location of the reconstituted plot / land anywhere in the identified area of the development scheme.(c)for allotment of reconstituted plot / land shall be by draw of lots.(d)to provide with the consent of the owners that the reconstituted plot / land may be allotted jointly as common reconstituted plot.(e)for allotment of a reconstituted plot / land to any owner dispossessed of land in furtherance of the scheme.
