Section 55 in Andhra Pradesh Capital Region Development Authority Act, 2014
55. Declaration of intention.
(1)Competent Authority for Land Pooling shall be the Commissioner and includes such other officers along with staff, appointed by Government for the purpose.(2)The area for the land pooling scheme may be identified by the Commissioner either on his own or based on the applications received from the land owners or developer entity.(3)The Commissioner shall obtain the approval of the Authority and initiate land pooling scheme for the identified area:Provided that no such approval shall be necessary in case of any area notified by the Government under sub-sections (5) and (6) of section 43.(4)The Competent Authority for Land Pooling shall issue notification declaring its intention (hereinafter referred to as the `declaration of intention') to make the land pooling scheme in respect of such an area in the prescribed manner within prescribed time period, calling for objections or suggestions as well as consent, from owners or interested parties whose lands are included in the land pooling scheme within a period of 30 days from the date of publication of such notification.(5)The Authority shall hear all such objections and suggestions within prescribed time period and approve the area with or without modifications within prescribed time period.(6)The Competent Authority for Land Pooling within prescribed time period shall notify the modified area of the land pooling scheme for the preparation of draft land pooling scheme.(7)Verification of the title and extent of consenting land owners shall be done under sub-section (1) of section 48.(8)Disputed ownership shall be resolved under section 50.
