Section 84(8) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(8)In such layouts and such other similar site development:-(a)such development permission shall be considered only if the same is undertaken through a licensed developer;(b)the licensed developer shall be required to mortgage fifteen percent of the plotted saleable land to the Authority or any other condition as may be prescribed as surety for carrying out the developments and complying with other conditions as per specifications and in the given time period, in the failure of which, the Metropolitan Commissioner / Vice-Chairperson shall be empowered to sell away the mortgaged plots and utilize the amount so realized for completion of the development works.
