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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1)(b) in Andhra Pradesh Capital Region Development Authority Act, 2014

(b)Development. - (i) to formulate development schemes for implementing the plans approved by the authority using funds of the Authority either in whole or part;
(ii)to implement development schemes and to cause implementation of such works under the development schemes or development projects or plans either by itself or jointly with a developer entity or through any agency or any local body;
(iii)to approve, co-ordinate and execute all transportation related interventions in the capital region so as to promote planned development of traffic and transportation system and transit-oriented development;
(iv)to formulate, monitor and implement affordable housing policies for economically weaker sections and migrants;
(v)to formulate and implement economic development plans for the overall economic growth of the capital region and to create new livelihood opportunities;
(vi)to prepare or execute or prepare and execute proposals, plans and projects for, the clearance, development and redevelopment of such land as the Authority may think fit for the purpose of resettling persons displaced by operations of the Authority and other resettlement projects or for any other purpose; the erection, conversion, improvement and extension of any building for sale, lease, rental or other purpose; and the provision and improvement of services and facilities for the promotion of public safety, recreation and welfare, and parking places;
(vii)to raise finance for any development project or scheme and to extend assistance to the local bodies for the execution of such project or scheme;
(viii)to entrust to any local body the work of execution of any development plan or scheme.