Section 20 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
20. Infrastructure and amenities to be provided.
(1)The Authority or the developer entity whoever undertakes the development scheme shall provide the following infrastructure and amenities in the development scheme area:-(a)road development;(b)electricity lines and street lighting;(c)water supply;(d)sewerage works - distribution network and sewerage treatment plant;(e)storm water drains network;(f)rain water harvesting system;(g)telecommunication lines located in exclusive strips of land over ground or in ducts under the surface;(h)development of open spaces for parks & play grounds and avenue plantation without obstructing pedestrian ways or roads;(i)any other amenity as may be prescribed.(2)The responsibility of providing infrastructure within the reconstituted plot shall lie with the plot owner.
