Section 17 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
17. Development Schemes.
(1)Subject to the provisions of the Act or any other law for the time being in force, the Authority may, within its jurisdiction, or any part thereof, for the purpose of achieving planned development and for providing better infrastructural facilities by implementing the proposals as envisaged in the sanctioned development plans on its own or authorize any other body or any Licensed Developer to prepare and implement one or more Development Schemes in conformity with such plans:Provided that the scheme is contiguous and approachable by a public road.(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.(3)The Authority or the Metropolitan Commissioner / Vice-Chairperson, as and when required, may by notification invite applications from any 'Developer Entity' to undertake a Development Scheme independently or jointly with the Authority as specified in accordance with the provisions of this Act, as per the terms and conditions specified in the notification and as per the conditions stipulated by the Authority while according sanction for the Development Scheme.(4)The types of development schemes shall be,-(a)Land Pooling Scheme [LPS],(b)Town Planning Scheme [TPS],(c)Any other special development scheme as may be prescribed.(5)Notwithstanding anything contained under the Act, the Government may, after making such inquiry as it deems necessary, by notification, require the Authority to make Development Scheme in respect of any area within the development area which conforms scheme. to the provisions of the Act.(6)For the purposes of the provisions of the Act, the requisition made by the Government through the notification shall be deemed to be the declaration of intention to make a scheme.
