Section 57(9) in Andhra Pradesh Capital Region Development Authority Act, 2014
(9)The owner of the reconstituted plot will be responsible for the following, namely,-(a)for providing all the required infrastructure within the reconstituted plot and for obtaining development permissions as per applicable regulations;(b)to obtain all permissions and requisite `No Objection Certificates' required for the development of the reconstituted plot; and(c)to pay necessary fees and charges as per the rules for the sanction of development permission before commencing any construction activity on reconstituted plots.
