Section 53(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)The reservation and allotment of land for various purposes in the land pooling scheme may be as specified below:-(a)ten percent of total area of the scheme for parks, playgrounds, gardens and open spaces;(b)thirty percent of total area of the scheme for roads and utility services;(c)five percent of total area of the scheme for social amenities such as school, dispensary and other community facilities;(d)at least five percent of total area of the scheme for providing affordable housing for the poor;(e)a share of total area of the scheme specified by the Authority for reconstituted plots/land for re-allotment to land owners;(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:Provided that the percentage of the allotment of land as specified in Clauses from (b) to (d) may be altered by the Authority while preparing the land pooling scheme depending upon the nature of existing and proposed development as per sanctioned development plans under section 38 and for the reasons to be recorded in writing.
