Section 5(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(2)Development and Regulation:(a)to undertake execution of the projects and schemes as per the sanctioned Plans and/or through Development Plans, Action Plans for any Sector or Zone or Development Area;(b)to undertake by itself or jointly with a developer entity or through any agency or any local authority, the implementation of the area level plans, execution of works relating to infrastructure development, public amenities, conservation of the environment;(c)to promote the development activities in accordance with the sanctioned development plans and to bring aesthetics, efficiency, and economy in the process of development;(d)to approve, co-ordinate and execute all transportation related interventions in the development area so as to promote planned development of traffic and transportation system and transit-oriented development;(e)to undertake and approve action plans of various departments and agencies and ensure implementation of the traffic and transportation plans for the development of modem, integrated and effective public transport systems such as BRTS, MMTS, MRTS and to introduce Intelligent Transport Systems for traffic management to make the development area most live able in the world;(f)to formulate and monitor the implementation of affordable housing policies;(g)to formulate and implement economic development plans for the overall economic growth of the development area and to create new livelihood opportunities.(h)to regulate the development of the periphery area of the development area;(i)to undertake, manage and supervise the urban amenities and to make environment friendly, modem and SMART metropolitan/ urban region either directly or through outsourced entities by delegating powers to collect user charges;(j)to raise finance for any development project or scheme and to extend assistance to the local authorities for the execution of such project or scheme;(k)to entrust to any local authority the work of execution of any development plan or scheme;(l)to make recommendations or submit proposals to the Government or any person or statutory body for the preservation and protection of any monument and land of historic, traditional, archaeological, architectural or aesthetic interest;
