Section 57(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(2)[ The notified area under the final land pooling scheme shall vest absolutely with the Authority acting on behalf of Government, free from all encumbrances, for reconstituting and implementing the land pooling scheme. The lands shall be manged by the Authority for the purposes of this Act.] [Substituted by Act No. 1 of 2018, dated 2.1.2018.]
