Section 20 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
20. Creation and Management of Land Development Bank.
- A Land Development Bank shall be created and maintained by the Authority in which all lands acquired, allotted, purchased, obtained through any mode shall be maintained, protected and used for the purpose as envisaged in the Development Plans and for undertaking Development Schemes and for the development of public utilities, amenities and facilities in the development area.Chapter-VII Development Fee and Charges
