Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(1)(f) in Andhra Pradesh Capital Region Development Authority Act, 2014

(f)a share of total area of the scheme specified by the Authority in lieu of the cost of development towards the provision of infrastructure, amenities, trunk infrastructure and other costs and expenses to be incurred for the scheme. The Authority may use this land for development of capital city area or for residential or commercial or public or semi-public or any other purposes as may be approved by the Authority: