Section 3(b) in THE ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY REPEAL ACT, 2020
(b)The areas within the jurisdiction of APCRDA under the principal Act, viz., the A.P. Capital Region shall be deemed to be constituted as Amaravati Metropolitan Region Development Area under the Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016 notwithstanding the procedure contained in Section 3 of the said Act. The Metropolitan Region and Urban Development Authorities constituted under Section 4 of the said Act to be named as the Amaravati Metropolitan Region Development Authority (hereinafter referred to as the AMRDA) shall be notified by the Government on the cessation of APCRDA.
