Section 43(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)In a Preliminary Scheme, the Planning Officer shall, -(a)after giving notice in the prescribed manner and in the prescribed form to the persons affected by the scheme, define and demarcate the areas allotted to, or reserved for, any public purpose, or for the purpose of the Authority and the final plot / land;(b)after giving notice as aforesaid, determine in a case in which a final plot / land is to be allotted to persons in ownership in common, the shares of such persons ;(c)provide for the total or partial transfer of any right in an Original Plot to a final plot or provide for the transfer of any right in an Original Plot in accordance with provisions of the Act;(d)determine the period within which the works provided in the scheme shall be completed by the Authority.
