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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1)(d) in Andhra Pradesh Capital Region Development Authority Act, 2014

(d)Capital city area. - (i) to permit or associate with developer entities to undertake development schemes or projects, and monitor project execution and approve financial resources of such schemes and projects;
(ii)to undertake the creation of city wide common infrastructure, construction and maintenance of buildings for the capital city area and for other public purposes;
(iii)to undertake and manage the urban amenities in the capital city area to make it an environment friendly smart city either directly or through outsourced entities by delegating powers to collect user charges;
(iv)to formulate and implement policies for making sustainable arrangements for providing and maintaining highest standards in urban civic and utility services in the capital city area particularly for cleanliness, aesthetics, health and hygiene;
(v)to provide affordable and efficient urban services using technology.