Section 110(8) in Andhra Pradesh Capital Region Development Authority Act, 2014
(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 sale able land to the Authority 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 Commissioner shall be empowered to sell away the mortgaged plots and utilize the amount so realized for completion of the development works.
