Section 66(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)Where a draft town planning scheme has been sanctioned by the Government under sub-section (2) of section 65, (hereinafter in this section, referred to as `sanctioned draft scheme'), all lands required by the Authority for the purposes in clauses (3), (5), (6), (7) and (8) of section 44 shall vest absolutely in the Authority free from all encumbrances.
