Section 17(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(2)Land uses earmarked in the sanctioned development plans for 'Peri-urban use, conservation use, agricultural use or any other nonconflicting use as may be decided by the Authority, shall automatically stand converted to uses proposed under the development scheme:Provided that land uses earmarked as 'bio-conservation use, water bodies, buffer zone, forest use and all other prohibited uses as may be decided by the Authority including roads and utilities in the sanctioned development plans are prohibited for automatic change of land use or modification:Provided further that the marginal realignment of road network proposed in the sanctioned development plans may be considered by the Authority, if the said realignment is within the Scheme area only and is essential in the overall interest of the development of the area.
