Section 17(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(3)The Authority or the Metropolitan Commissioner / Vice-Chairperson, as and when required, may by notification invite applications from any 'Developer Entity' to undertake a Development Scheme independently or jointly with the Authority as specified in accordance with the provisions of this Act, as per the terms and conditions specified in the notification and as per the conditions stipulated by the Authority while according sanction for the Development Scheme.
