Section 3(e) in THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020
(e)Person or persons who have surrendered their land for the Land Pooling Scheme under Chapter IX of the Principal Act shall be entitled to all the rights asvested in them under Chapter IX of the Principal Act, AP Capital City Land PoolingScheme (Formulation and Implementation) Rules, 2015, (hereinafter referred to as the“Scheme’) including but not limited to the right of guaranteed developed/reconstitutedplot:
